Section 15 in The Rajasthan Khadi and Village Industries Board Act, 1955
15. Vacancy or defect not to invalidate proceedings.
- No act or proceeding of the Board under this Act shall be questioned on the ground merely of the existence of any vacancy in, or defect in the appointment of a member or in the constitution of the Board:Provided that the Board shall not act or take any proceeding at any time when, by reason of any vacancy occurring, the number of continuing non-official members is less than one-half of the total number of such non-official members in the Board.
