Section 16 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
16. Vacancy etc. not to invalidate the proceedings of the Commission.
- No act or proceedings of the Commission shall be invalidated merely by reasons of:-(a)any vacancy in or any defect in the constitution of the Commission; or(b)any defect in the appointment of a person acting as a Member of the Commission; or(c)any irregularity in the procedure of the Commission, but not affecting the merits of the case.
