Section 37 in The Academy Of Scientific And Innovative Research Act, 2011
37. Vacancies, etc., not to invalidate acts or proceedings of Board, Academy or any other body.
-No act of the Board or the Academy or any other body set up under this Act or the Statutes, shall be invalid merely by reason of -(a)any vacancy in, or defect in the constitution thereof; or(b)any defect in the selection, nomination or appointment of a person acting as a member thereof; or(c)any irregularity in its procedure not affecting the merits of the case.
