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State of Tamilnadu - Section

Section 42 in The Anna University Act, 1978

42. Validation of acts and proceedings.

- No act or proceeding of any authority or other body of the University shall be invalidated merely by reason of the existence of a vacancy or of any defect or irregularity in the appointment of a member of any authority or of other body of the University or of any defect or irregularity in any such act or proceeding not affecting the merits of the case or on the ground that the Syndicate did not meet once in every three months.