Section 54 in Atal Medical and Research University, Himachal Pradesh Act, 2017
54. Proceedings of the University Authorities not invalidated by vacancies.
- No act done, or proceeding taken, under this Act by any authority of the University, shall be invalid merely on the ground,-(a)of any vacancy or defect in the constitution of the authority or a person acting as a member thereof;(b)of any defect or irregularity in nomination or appointment of a person acting as a member thereof; or(c)of any defect or irregularity in such act or proceeding, not affecting the merits of the case.
