The (Prevention and Control of Pollution) Act, 1974 Bare Act

11. VACANCY IN BOARD NOT TO INVALIDATE ACTS OR PROCEEDINGS.

No act or proceeding of a Board or any committee thereof shall be called in question on the ground merely of the existence of any vacancy in or any defect in the constitution of, the Board or such committee, as the case may be.

The (Prevention and Control of Pollution) Act, 1974| Laws India

 
 
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