Section 40 in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
40. Proceedings of the University authorities and bodies not to be invalidated by reason of any vacancy.
- No act or proceeding of any authority or body of the University shall be invalidated by reason of the existence of a vacancy among its members or by reason of some person having taken part in the proceedings who is subsequently found not to have been entitled to do so.
