Section 19 in Bihar State Higher Education Council Act, 2018
19. Proceedings of Council not to be invalidated due to defect in the constitution of the council.
- The Council shall have power to act, notwithstanding any vacancy in the membership or any defect in the constitution thereof, and the proceedings of the Council shall be valid notwithstanding that some person, who was not entitled to be a member had sat, voted or otherwise taken part in the proceedings of the Council.
