Section 48 in Manonmaniam Sundaranar University Act, 1990
48. Proceedings of the University authorities and bodies invalidate by vacancies.
- No act or proceeding of any authority or other body of the University shall be invalidated merely by reason of the existence of any vacancy or of a(sic) defect or irregularity in the election or appointment of a member of a(sic) authority of other body of the University or of any defect or irregularity in such act of proceeding not affecting the merits of the case or on the ground only th(sic) the Senate did not meet twice in any year.
