Section 13(4) in The Kalakshetra Foundation Act, 1993
(4)No act or proceeding of the Governing Board shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of, the Governing Board; or(b)any defect in the nomination of a person acting as a Member of the Governing Board; or(c)any irregularity in the procedure of the Governing Board not affecting the merits of the case.
