Section 15(26) in First Statutes of the University of Udaipur
(26)Effect of the Orders of the Committee.-Whereby any order of the Committee, the election of a returned candidate is declared void-(i)acts and proceedings of the meetings in which that candidate has before the date of the order, participated as a member of the Board, shall not be invalid by reason of that order nor shall such a candidate be responsible to any liability or penalty on the ground of such participation.(ii)fresh election shall take place according to these statutes.
