Section 38 in The School of Planning and Architecture Act, 2014
38. Acts and proceedings not to be invalidated by vacancies, etc.
- No act of the Council, or any School or Board or Senate or any other body set up under this Act or the Statutes, shall be invalid merely by reason of-(a)any vacancy or defect in the constitution thereof; or(b)any defect in the election, nomination or appointment of a person acting as a Member thereof; or(c)any irregularity in its procedure not affecting the merits of the case.
