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State of Odisha - Section

Section 17 in Orissa Universities Act, 1989

17. Proceedings of University and bodies not invalidated by vacancies etc.

- No Act or proceeding of any authority, committee or body of University shall be invalid merely by reason of: -
(a)existence of any vacancy in, or
(b)any defect in the nomination, selection, election or appointment of a person acting as member thereto, or
(c)any irregularity in its procedure not affecting the merits of the case.