Section 66 in Uttar Pradesh State Universities Act, 1973
66. Proceeding not to be invalidated by vacancies, etc
. - No act or proceeding, of any authority or body or committee of the University shall be invalid merely by reason of -(a)any vacancy or defect in the constitution thereof, or(b)some person having taken part in the proceedings who was not entitled to do so, or(c)any defect in the election, nomination or appointment of a person acting I as member thereof, or(d)any irregularity in its procedure not affecting the merits of the case.[66A. The State Government may issue such directions from time to time to a University on policy matters, not inconsistent with the provisions of this Act as it may deem necessary such direction shall be complied with by the University.] [Inserted by Section 7 of Uttar Pradesh Act No. 1 of 2004 (w.e.f. 21.1.2003).]
