Section 48 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
48. Proceedings of University and bodies not invalidated by vacancies.
- No Act or proceeding of any authority, committee or body of the University shall be invalid merely by reason of-(a)any vacancy or defect in the constitution thereof;(b)any defect in the election, nomination or appointment of a person acting as member thereto; or(c)any irregularity in its procedure not affecting the merits of the case.
