Section 35 in The Shree Somnath Sanskrit University Act, 2005
35. Acts and proceedings not to be invalidated by vacancies.
- No Act or proceedings of any authority of the University or any committee constituted by this Act or under the regulations shall be invalidated merely by reasons of,-(a)any vacancy in its membership or any defeat in the constitution thereof, or(b)any irregularities in its procedure not affecting merits of the case.
