Section 32 in The Lovely Professional University Act, 2005
32. Acts or proceedings not to be invalidated by vacancies.
- No act done or proceedings taken under this Act by any authority or other body of the University shall be invalid merely on the ground -(a)of any vacancy or defect in the constitution of the authority or body; or(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.
