Section 20 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
20. Action not to be invalidated merely on the ground of defect in the constitution, vacancy etc.
- No act, or rule or proceedings of the General Council, the Executive Council, the Academic Council or any other authority or body of the University shall be invalidated only on the ground or grounds that such authority or body is not duly constituted or there is a defect in its constitution or reconstitution at any time, or that there is a vacancy in the membership thereof.
