Section 14 in Gujarat State Higher Education Council Act, 2016
14. Proceedings of Council not to be invalidated by infirmities.
- The Council shall have power to net, notwithstanding any vacancy in the membership or any defect in the constitution thereof, and the proceedings of the Council shall be valid notwithstanding that some person, who was not entitled to be a member had attended proceedings of the meeting, voted or otherwise taken part in the proceedings of the Council.
