Section 38 in The Rabindra Mukta Vidyalaya Act, 2001
38. Savings.
- No act or proceeding under this Act shall be invalid merely on the ground of -(a)the existence of any vacancy in, or any defect in the constitution of, the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] or any Committee constituted under this Act, or(b)any member of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] having cast his vote in any matter in contravention of the provisions of section 16, or(c)any defect or irregularity not affecting the merit of any case.
