Section 30 in Karnataka Secondary Education Examination Board Act, 1966
30. Proceedings not invalidated by reason of vacancies, etc.
- No act or proceeding of the Board or of the Examiners' Committee or any other committee constituted by the Board shall be invalidated merely by reason of any vacancy in, or any defect in the constitution of, the Board or a committee or any other defect or informality not affecting the merits of the case.
