Section 70 in The SreeNarayanaGuru Open University Act, 2021
70. Proceedings of the University not to be invalidated.—
No act or proceeding of the University or any of its authority or any body shall be deemed to be invalid at any time merely on the ground that,—(i)any of the members of any such authority or body are not duly elected, appointed, nominated or co-opted or for any other reason are not available to take office at the time of the constitution of authority or body or to attend any meeting thereof or any person is a member in more than one capacity or there is any other defect in the constitution thereof or there are one or more vacancies in the offices of members thereof; or(ii)there is any irregularity in the procedure of any such authority or body not affecting the merits of the matter under consideration.
