Section 36 in The Institutes of Technology Act, 1961
36. Acts and proceedings not to be invalidated by vacancies, etc.
- No act of the Council, or any Institute or Board or Senate or any other body set up under this Act or the Statutes, shall be invalid merely by reason of-(a)any vacancy in, or defect in the constitution thereof, or(b)any defect in the election, nomination or appointment of a person acting as a member thereof, or(c)any irregularity in its procedure not affecting the merits of the case.
