Section 18 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
18.
(a)The first constitution of the committee of a school under these Rules or the election of the President or Secretary thereof shall not be invalidated or called in question merely because a person has not been declared a life-member or the name of any person claiming to be a donor has not been included in the list referred to in sub-rule (1) of Rule 6.(b)Any vacancy in the membership of the committee for whatever reason it might be, or non-participation by any member on the working of the committee for any reason whatsoever, shall not prevent the committee, after it has been constituted for the first time, from exercising its powers and functions and shall not invalidate the actions taken in the exercise of such powers and functions.
