Section 5 in The University of (Amending and Validating) Act, 1964
5. Validation of the re-constituted authorities and other matters.
- Notwithstanding anything contained in the principal Act or in any judgment, decree or order or any court of any defect in the removal of Difficulties Order,-(i)the re-constituted authorities shall be, and shall be deemed always to have been, validly constituted and shall function and shall be deemed always to have functioned as validly constituted bodies till another Senate and Syndicate are constituted in accordance with the provisions of the principal Act;(ii)all the members of the re-constituted authorities including the Vice-Chancellor and the Deans, shall be deemed always to have been validly appointed and continued, as members of a validly re- constituted Senate or Syndicate, as the case may be, till another Senate and Syndicate are constituted in accordance with the provisions of the principal Act;(iii)any action taken, resolution passed, nomination, appointment and recommendation made, by the re-constituted authorities, shall be deemed to have been validly taken, passed or made; and(vi)the said University shall be, and shall be deemed always to have been, competent to convene the meetings and enforce the decisions of the re-constituted authorities.
