Section 83 in Kerala University of Health Sciences Act, 2010
83. Proceedings of the University not to be invalidated.
- No act or proceeding of the Senate or the Governing Council, Academic Council or any other authority or any body.or committee of the University including a committee appointed by the Chancellor for the appointment of a Vice-Chancellor, shall be deemed -to be invalid at any time merely on the ground that(i)any of the members of any such authority, body or committee are not duly elected, appointed, nominated or co-opted or-for any other reason are not available to take office at the time of the constitution or to attend any meeting thereof or any person is a member in more than one capacity or there is any other- defect in the constitution thereof or there are one or more vacancies in the offices of members thereof; or(ii)there is any irregularity in the- procedure of any such authority, body or committee not affecting the merits of the matter under consideration.
