Section 50 in Himachal Pradesh University Act, 1970
50. Action not to be invalid merely in view of a defect in the constitution and functioning of any body of the University.
- If, due to any reason whatsoever, the Court, Academic Council or any other body of the University has not been constituted, it would be lawful for the Executive Council to exercise the duties of the bodies or authorities not constituted, and no action of the University shall be invalid merely because of certain defect in the constitution or procedural irregularity in the functioning of any of its bodies.First Statutes of The Himachal Pradesh University
