Section 23 in Maharaja Ranjit Singh State Technical University Act, 2014
23. Acts or proceedings of authorities and bodies not invalidated by vacancies.
- No act done, or proceedings taken, under this Act by any authority or any other body of the University shall be invalid merely on any of the following grounds, namely:-(a)vacancy or defect in the constitution of the authority or body;(b)defect or irregularity in nomination or appointment of a person acting as a member thereof; and(c)defect or irregularity in such act or proceeding, not affecting the merits of the case.
