Section 66 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
66. Acts and proceedings not invalidated merely on the ground of defect in constitution, vacancy, etc.
- No act or proceeding of any authority or other body of the University shall, at any time, be deemed to be invalid on the ground only that it is not duly constituted, or that there is a defect in its consultation or reconstitution, or that there is a vacancy in the membership thereof; and the validity of any such act or proceeding shall not be questioned in any court or before any authority or officer merely on any such ground.
