All India Council for Technical Education Act, 1987

6. Vacancies, etc., not to invalidate proceedings of the Council.-

No act or proceeding of the Council shall be invalid merely by reason or-

(a) any vacancy in, or any defect in the constitution of, the Council; or

(b) any defect in the appointment of a person acting as a member of the Council; or

(c) any irregularity in the procedure of the Council not affecting the merits of the case .