22. Acts or proceedings not to be invalidated due to vacancies.
- No act done, or proceedings taken, under this Act by any authority or other body of the University shall be invalid merely on the ground of.-(a)any vacancy or defect in the constitution of the authority or body ; or(b)any defect or irregularity in nomination or appointment of a person acting as member thereof ; or(c)any defect or irregularity in such act or proceeding not affecting the merits of the case.
