Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1) in The Uttar Banga Krishi Viswavidyalaya Act, 2000

(1)No act or proceeding of any authority or body of the University shall be invalid merely by reason of the existence of a vacancy or vacancies among its members or by reason of any person having taken part in proceedings is subsequently found not to have been entitled to do so.