Section 8 in Himachal Pradesh Board of School Education Act, 1968
8. Proceedings not invalidated by reasons of vacancies and irregularities.
- Subject to the provisions contained in section 7, no act or proceeding of the Board or a Committee thereof shall be invalid merely by reason of the existence of a vacancy among its members or by reason of a defect in its constitution or an irregularity in procedure not affecting the merits of the case.
