Section 8 in The U.P. Higher Education Services Commission Act, 1980
8. Proceedings of the Commission not to be invalidated. -
No act or proceeding of the Commission shall be deemed to be invalid merely on the ground of-(a)any vacancy or defect in the constitution of the Commission; or(b)any defect or irregularity in the appointment of a person acting as a member thereof; or(c)any defect or irregularity in such act or proceeding not affecting the substance.
