36. Proceeding not to be invalidated by vacancy, 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 of 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 as member thereof, or(d)Any irregularity in its procedure not affecting the merits of the case.
