Section 20 in The National Law University, Jodhpur Act, 1999
20. Action not to be invalidated merely on the ground of defect in the constitution, vacancy etc.
- Notwithstanding that,-(i)the General Council, the Executive Council, the Academic Council or any other authority or body of the University is not duly constituted or there is a defect in its constitution or reconstitution at. any time: and(ii)there is a vacancy in the membership of any such authority or body, no act or rule or proceedings of such authority or body shall be invalidated on any such ground or grounds.
