Section 40 in A.P.J. Abdul Kalam Technological University Act, 2015
40. Savings of validity.
(1)No act or proceedings of any authority or body of the University shall be invalid merely by reason of any defect in the constitution of such authority or body or the existence of any vacancy or by reason of any person whose tenure is questionable, has participated in the proceedings.(2)Save as otherwise provided in this Act, all acts done and orders issued in good faith by the University or any authority or body of the University shall be final and no suit shall be instituted against the University or such authority or body in any Civil Court for anything done or purported to have been be done in pursuance of this Act, the Statutes. Ordinances and the Regulations made thereunder.(3)No suit or prosecution or any other inquiry against the Vice-Chancellor shall be initiated except with the prior permission of the Chancellor.(4)No suit, prosecution or other proceedings shall lie against any officer or other employees of the University for any act done or purported to be done under this Act, or the Statutes or the Ordinances or the Regulations without the previous sanction of the Board of Governors.
