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State of Kerala - Section

Section 75 in Kerala University Act, 1974

75. Proceedings of the University and bodies not to be invalidated by vacancies.

- No act or proceeding of the Senate, the Syndicate, the Academic Council or other body constituted under this Act or the Statutes or the Ordinances shall be deemed to be invalid merely by reason of any vacancy in the body doing or passing it, at the time any such act or proceeding is done or passed.