Section 59 in Tamil Nadu National Law School Act, 2012
59. Proceedings of School authorities not to be invalidated by vacancies.
- No act or proceeding of any authority of the School shall be invalidated merely by reason of the existence of any vacancy or of any defect or irregularity in the election or nomination of a member of such authority of the School or of any defect or irregularity in such act or proceeding not affecting the merits of the case or on the ground only that the authority of the School did not meet at such intervals as required under this Act.
