Section 11(5) in The Auroville Foundation Act, 1988
(5)No act or proceeding of the Governing Board or any committee appointed by it under section 16 shall be invalidated merely by reason of,--(a)any vacancy in, or any defect in the constitution of, the Governing Board or such committee; or(b)any defect in the nomination of a person acting as a member of the Governing Board or such committee; or(c)any irregularity in the procedure of the Governing Board or such committee not affecting the merits of the case.
