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State of West Bengal - Section

Section 27 in JIS University Act, 2014

27. Act Not To Be Invalidated By Reason Of Vacancy.

- No act or proceeding of the Board or any Authority of the University or any Committee constituted under this Act or the rules or the Statutes or the Regulations or the Ordinances shall be questioned merely on the ground of the existence of a vacancy in or defect in the constitution of the Board, Authority or Committee of the University.