shall be invalid merely by reason of any defect in the constitution of such authority or body orthe existence of any vacancy or by reason of any person whose tenure is questionable hasparticipated in the proceedings.(2)Any dispute about the legality of nomination of a member to any authority orbody shall be referred to the Chancellor , whose decision shall be final.(3)Save as otherwise provided in this Act, all acts done and order issued in goodfaith by the University or any authority or body of the University shall be final and no suitshall be instituted against or damage claimed for anything done or purported to be done inpursuance of this Act, the Statutes, Ordinances and Regulations of the University.(4)No, suit, prosecution or other proceedings shall lie against any Officer or otheremployee of the university ,except the vice – Chancellor for any act done or purported to bedone under this Act, or the Statutes, Ordinances or the Regulations, without the prior sanctionof the General Council.No suit or prosecution or any other inquiry against theVice –Chancellorshall be initiated except with the prior permission of the Chancellor.(5)No officer or other employee of the university shall be liable for any civil orcriminal proceedings if the act has been done in good faith and in the natural course ofexecuting the duties or the discharge of functions enjoined by this Act.CHAPTER – IVTHE CHANCELLOR AND PRO-CHANCELLOR
