Section 9 in The Anusandhan National Research Foundation Act, 2023
9. Vacancies, etc., not to invalidate proceedings of Governing Board or Executive Council.
No act or proceeding of the Governing Board or the Executive Council shall be invalidated merely by reason of—(a)any vacancy in, or any defect in the constitution of the Governing Board or the Executive Council;(b)any defect in the appointment of a person acting as a Member of the Governing Board or the Executive Council; and(c)any irregularity in the procedure of the Governing Board or the Executive Council not affecting the merits of the case.
