Section 43 in Indira Kala Sangit Vishwavidyalaya Act, 1956
43. Proceedings of Vishwavidyalaya authorities and bodies not invalidated by vacancies.
- No act or proceeding of any authority or other body of the Vishwavidyalaya shall be invalidated on account of any vacancy in the membership or any defect in the election, nomination or appointment of any member of any authority or body of the Vishwavidyalaya or any defect or irregularity in any such act or proceeding not affecting the substance.
