Section 46 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
46. Vacancy etc. not to invalidate proceedings.
- No act of the University or any authority or other body thereof shall be invalid merely by reasons of :-(a)any vacancy in or defect in the constitution of; or(b)any defect in the election, 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.
