Section 36 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
36. Proceedings of the Cluster University not invalidated by vacancies.
- No act done, or proceeding taken, under this Act by any authority of the Cluster University shall be invalid merely on ground,-(a)of any vacancy or defect in the constitution of the authority; or(b)of any defect or irregularity in nomination or appointment of a person acting as a member thereof; or(c)of any defect or irregularity in such act or proceedings, not affecting the merits of the case.
