Section 3(8) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(8)No act or proceeding of the Board or of any committee appointed by it under sub-section (6) shall be invalidated merely by reason of-(a)any vacancy in, or any defect in the constitution of, the Board or such committee; or(b)any defect in the appointment of a person acting as a Member or a Member of such committee; or(c)any irregularity in the procedure of the Board or such committee not affecting the merits of the case.
