Section 62 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
62. Acts and proceedings not invalidated merely on ground of defect in constitution or vacancy.
- Notwithstanding that any authority or body or committee of the University is not duly constituted, or there is a defect in its constitution or reconstitution at any time, or that there is vacancy in the membership of any such authority or body or committee, no act or proceeding of such authority or body shall be invalidated by reason only of the existence of vacancy amongst its members or any defect in the constitution thereof or on any such ground or grounds.
