Section 38 in Andhra Pradesh Energy University Act, 2017
38. Proceedings of University authorities or bodies not validated by vacancies.
- No Act or proceedings of any authority or other body of the University shall be invalid merely by reason of the existence of a vacancy or vacancies among its members or of any defect or irregularity in the appointment of a member of any authority or other body of the University of any defect or irregularity in such act or proceeding not effecting the merits of the case.
