Section 9 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
9. Vacancies, etc., not to invalidate acts and proceedings.
- No act or proceedings of the Board or of a committee appointed by it, shall be deemed to be invalid by reason merely of the existence of any vacancy in, or any defect in the constitution of the Board or the committee, or because of any irregularity in procedure if not affecting the merits of the case.
