Section 11 in Uttarakhand Medical Service Selection Board Act, 2015
11. Proceedings of the Board not to be invalidated.
- No act or proceeding to the Board shall be deemed to be invalid merely on the ground of -(a)any vacancy or defect in the constitution of the Board;(b)any defect or irregularity in the appointment of a person acting as the Chairman or other Member thereof; or(c)any defect or irregularity in such act or proceeding not affecting the substance.
