Section 8 in Haryana School Teachers Selection Board Act, 2011
8. Proceeding of Board not to be invalidated.
- No act or proceeding of the Board shall be deemed to be invalid merely on the ground of -(i)any vacancy or defect in the constitution of the Board; or(ii)any defect or irregularity in the appointment of a member thereof; or(iii)any defect or irregularity in such act or proceeding not affecting the substance.
