Section 17(1) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(1)No act or proceedings of any [authority or body] [Words substituted by W. B. Act 31 of 1981] of the University shall be invalid merely by reason of the [existence of a vacancy or vacancies among its members] [Words within square brackets substituted by W. B. Act 31 of 1981] or by reason of [any person having taken part in the proceedings is] [Words substituted by W.B. Act 31 of 1981] subsequently found not to have been entitled to do so.
