Section 44 in National Law University of Uttarakhand Act, 2011
44. Proceeding of Authorities or bodies not invalidated by vacancies.
(1)Notwithstanding that the Governing Council, the Executive Council, the Academic Council or any other authority or body of the University is not duly constituted or there is defect in its constitution or reconstitution at any time, no act or proceeding of any authority, committee or body of the University shall be invalid merely by reasons of:(a)any vacancy in or defect in the constitution thereof;(b)any defect in the election, nomination or appointment of a person acting as a member thereto; or(c)any irregularity in its procedure not affecting the merits of the case.(2)No resolution of any authority or body of the University shall be deemed to be invalid on account of any irregularity in the service of notice upon any member provided that the proceedings of such authority or body if not prejudicially affected by such irregularity.
