Section 102 in Dr. Babasaheb Ambedkar Technological University Act, 2014
102. Acts and proceedings not invalid merely on ground of defect in constitution, vacancies, irregularity in procedure, etc.
- No act or proceeding of the Executive Council or any authority of the University or any committee constituted under this Act or by regulations shall be questioned on the ground merely of the existence of any vacancy in or defect of, in the constitution of such Executive Council, Authority or committee of the University or that there is any irregularity in the procedure of any such authority, body or committee not affecting the merits of the matter under consideration.Chapter - XIV Transitory Provisions
