Section 45(2) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(2)No resolution of any authority or body of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be deemed to be invalid on account of any irregularity in the service of notice upon any member provided that the proceedings of such authority or body if not pre-judicially affected by such irregularity.
