Section 25 in Indian Institute of Public Health Gandhinagar Act, 2015
25. Acts and proceedings not to be invalidated by vacancies.
- No act or proceeding of the Governing Council or any authority of the University or any committee constituted under this Act or by the regulations shall be invalidated on the ground 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.
