Section 21 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
21. Proceedings of University authorities and bodies not to be invalidated by the vacancies.
- No act or proceedings of any authority or other body of the University shall be invalidated merely by reason of the existance of a vacancy or vacancies among its members or by reason of some person having taken part in the proceedings who is subsequently found not to have been entiled to do so.
