Section 35 in International Institute of Information Technology (IIIT) University Act, 2013
35. Proceedings of the Institute authorities or bodies not to be invalidated by vacancies etc.
- No act or proceedings of the Board, the Senate or any other authority constituted under this Act shall be invalidated merely by reason of:(a)the existence of any vacancy or vacancies among its members;(b)any defect in the selection, 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.
