Section 83 in Dr. Babasaheb Ambedkar Technological University Act, 2014
83. Acts and proceedings not invalidated merely on ground of defect in constitution or vacancy.
- Notwithstanding that any authority or body or committee of the University, is not duly constituted, or there is a defect in its constitution or reconstitution at any time, or that there is a vacancy in the membership of any such authority or body shall be invalidated by reason only of the existence of any vacancy amongst its members or any defect in the constitution thereof or on any such ground or grounds.
