Section 33 in National Institute of Design Act, 2014
33. Acts and proceedings not to be invalidated by vacancies, etc.
- No act of [any Institute] [Substituted 'the Institute' by Act No. 38 of 2019, dated 29.11.2019.] or Governing Council or Senate or any other authority, set up under this Act or the Statutes, shall be invalid merely by reason of-(a)any vacancy in, or defect in the constitution thereof; or(b)any defect in the election, nomination or appointment of a person acting as a member thereof; or(c)any irregularity in its procedure not affecting the merits of the case.
