Section 52 in The U.P. Harcourt Butler Technical University Act, 2016
52. Proceeding not to be invalidated by vacancies etc.
- No act or proceeding of any authority or body of the University shall be invalid merely by reasons of -(a)any vacancy or defect in the constitution thereof or(b)some persons having taken part in the proceedings who were not entitled to do so;or(c)any defect in the election, nomination or appointment of a person acting as member thereof; or(d)any irregularity in its procedure not affecting the merits of the case.
