Section 32 in Chaudhary Ranbir Singh University, Jind Act, 2014
32. Vacancy not to invalidate proceedings.
- No act done, or proceeding taken under this Act by any authority or other body of the University shall be invalid merely on the ground of any-(a)vacancy or defect in the constitution of the authority of body; or(b)defect or irregularity in election nomination or appointment of a person acting as a member thereof; or(c)defect or irregularity in such act or proceeding, not affecting the merits of the case.
