Section 12 in The Rajasthan Housing Board Act, 1970
12. [ Defect in the constitution or vacancy in Board not to invalidate acts or proceedings. - No. act or proceeding of the Board or any Committee thereof appointed by it under section 19 shall be deemed to be invalid or be called in question merely on the ground that-
(a)all or some non-official members required to be appointed under clause (e) of sub-section (1) of section 5 were not appointed by the Government: or(b)a member was or had become subject to any dis-qualification mentioned in section 7: or(c)there has been any defect in the appointment of a person acting as Chairman or a member of the Board; or(d)there are one or more vacancies in the membership of the Board; or(e)there has been any procedural defect or irregularity in the conduct of business at the meeting of the Board not affecting the merits of the matter under consideration at such meeting.]
