15. Certain defects not to invalidate acts or proceedings.—
(1) All acts done by the Custodian,
acting in good faith, shall, notwithstanding any defect in his appointment or in the procedure, be valid.
(2) No act or proceeding of any Board of Directors or a local board or committee of a corresponding
new bank shall be invalid merely on the ground of the existence of any vacancy in, or defect in the
constitution of, such board or committee, as the case may be.
(3) All acts done by a person acting in good faith as a director or member of a local board or
committee of a corresponding new bank shall be valid, notwithstanding that it may afterwards be
discovered that his appointment was invalid by reason of any defect or disqualification or had terminated
by virtue of any provision contained in any law for the time being in force:
Provided that nothing in this section shall be deemed to give validity to any act by a director or
member of a local board or committee of a corresponding new bank after his appointment has been shown
to the corresponding new bank to be invalid or to have terminated.
