Section 29 in The Centre for Environmental Planning and Technology University Act, 2005
29. Acts and proceedings not to be invalidated by vacancies.
- No act or proceeding of the Board any authority of the University or any committee constituted under this Act or by the regulations shall be invalidated merely by reason of,--(i)any vacancy in its membership or any defect in the constitution thereof, or(ii)any irregularities in its procedure not affecting merits of the case.
