- No act or proceeding of the Board of any person acting as the President [Vice-President] [Inserted by Rajasthan Act 18 of 1966.] or a member of the Board shall be deemed to be invalid by reason only of the existence of a vacancy among its members or a defect in the constitution thereof or on the ground that the President, [Vice-President] [Inserted by Rajasthan Act 18 of 1966.] or any member of the Board was not entitled to hold or to continue in office by reason of any disqualification or by reason of any irregularity or illegality in his appointment.
