Section 6 in The All India Council For Technical Education Act, 1987
6. Vacancies, etc., not to invalidate proceedings of the Council .-No act or proceeding of the Council shall be invalid merely by reason of-
(a)any vacancy in, or any defect in the constitution of, the Council; or(b)any defect in the appointment of a person acting as a member of the Council; or(c)any irregularly in the procedure of the Council not affecting the merits of the case.
