Section 20 in Indira Gandhi Technological and The Medical Sciences University Act, 2012
20. Action not invalidated merely on the ground of defect in the constitution, vacancy etc.
(1)Notwithstanding anything contained in this Act or rule made thereunder or proceedings of the Governing Council, Executive Committee, Academic Senate or any other authority or body of the University is not duly constituted or there is a defect in its constitution or re-constitution at any time and notwithstanding that there is a vacancy in the membership of such authority or body, not act or rule or proceedings of such authority or body shall be invalidated for any such ground or grounds.(2)No resolution of any authority of the University shall be deemed to be invalidated on account of any irregularity in the service of notice upon any member provided that the proceedings of such authority or body were not pre-judicially affected by such irregularity.
