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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(l) in Kerala State Higher Education Council Act, 2007

(l)it shall have power to act, notwithstanding any vacancy in the membership or any defect in the constitution thereof, and the proceedings of the Governing Council shall be valid notwithstanding that some, person, who was not entitled to be a member, had attended, or otherwise had taken part in the proceedings of the Governing Council.