Section 28 in Professor Jayashankar Telangana State Agricultural University Act, 1963
28. Act or proceeding of an authority not be invalidated by reason only of certain defects.
- No act or proceeding of any Authority shall be deemed invalid by reason only, of any defect in the constitution of such Authority, of the existence of any vacancy among its members, or, of the invalidity of the election of any of its members.Chapter - V Research and Extension
