Section 4(8) in The Rajasthan Legal Aid Rules, 1984
(8)No acts done or proceedings taken under these rules by the Board shall be invalid merely by reason of-(a)any vacancy or defect in the constitution of the Board:(b)any defect or irregularity in the nomination of any person as a member thereof: or(c)any defect or irregularity in such act or proceeding not affecting the merits of the case.
