Section 12 in The Jammu and Kashmir State Board of Technical Education Act, 2002
12. Acts and proceedings of Board not to be invalidated by vacancy, etc.
- No act or proceeding of the Board shall be invalid merely by reason of-(a)any vacancy or defect in the constitution thereof;(b)any defect in the nomination or appointment of any person acting as a member thereof; or(c)any irregularity in its procedure not affecting the merits of the case.
