Section 34 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
34. Acts and proceedings not to be invalidated by vacancies
No act or proceeding of the Board or any authority of the University or any committee constituted under this Act or by regulations shall be invaled on theground merely of the existence of any vacancy in or defect of, in the constitution of such Board, authority or committee of the University
