Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 39 in Maharaja Bhupinder Singh Punjab Sports University Act, 2019

39. Proceeding of authorities or bodies not invalidated by vacancies.

- No act or proceedings of any authority or other body of the University or any officer shall be invalid by reason only of existence of any vacancy or vacancies among its members or defect in procedure or in the constitution or appointment.