Section 21 in The National Law University Orissa Act, 2008
21. Action not to be invalidated merely on the ground of defect in the constitution, vacancy, etc.
- Notwithstanding that,-(a)the General Council, the Executive Council, the Academic Councillor any other authority or body of the University is not duly constituted or there is a defect in its constitution or reconstitution, at any time; or(b)there is a vacancy in the membership of any such authority or body,no act or resolution or proceedings of such authority or body shall be invalidated on any such ground or grounds.
