Section 16 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
16. Acts and proceedings of the Board not to be invalidated by vacancy
- No act or proceeding or the Board shall be invalid merely by reason of -(a)any vacancy or defect in the constitution thereof; or(b)any defect in the nomination or co-option of a member; or(c)any procedural irregularity not affecting the merits of a case.
