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State of Rajasthan - Section

Section 25 in The Rajasthan Secondary Education Act, 1957

25. Proceedings not invalidated by reason of vacancies and irregularities.

- No act or proceedings of the Board or of a Committee appointed by it shall be invalidated merely by reason of the existence of a vacancy or vacancies among its members, or by reason of a defect in its constitution or an irregularity in procedure not affecting the merits of the case.