Section 32 in Sri Venkatesware Institute of Medical Science University Act, 1995
32. Acts and Proceedings not to be invalidated by vacancies etc.
- No Mt or proceeding oil the Governing Council, Executive Board or any authority of the Institute or any Committee constituted under this Act, shall be questioned on the ground merely of the existence of ally vacancy in or defect in the constitution of the Governing Council, Executive Board; authority or such Committee.
