28. Proceedings of the University authorities and bodies not invalidated by vacancies.
- Not act or proceeding of any Authority or Body or Committee of the University shall be invalid merely by reason of :-(a)any vacancy or defect in the constitution thereof; or(b)some person having taken part in the proceedings, who was not entitled to do so; or(c)any defect in the election, nomination or appointment of a person acting as member thereof; or(d)any irregularity in its procedure not affection the merits of the case.
