Section 5 in The Haryana Board of School Education Act, 1969
5. Vacancies, etc., not to invalidate proceedings of Board.
- No act done, or proceeding taken, under this Act by the Board shall be invalid merely on the ground :(a)of any vacancy or defect in the constitution of the Board, or(b)of any defect or irregularity in [nomination] [See for sub-section (2) by Haryana Act 2 of 1970.] or co-option of a person acting as a member thereof, or(c)of any defect or irregularity in such act or proceedings not affecting the merits of the case.
