22. Acts or proceedings of University authorities and bodies not invalidated by vacancies.
- No act done, or proceeding taken, under this Act by any authority or other body of the University shall be invalid merely on the ground -(a)of any vacancy or defect in the constitution of the authority or body, or(b)of any defect or irregularity in election, nomination or appointment of a person acting as a member thereof, or(c)of any defect or irregularity in such act or proceeding, not affecting the merits of the case.
