Section 18 in Tamil Nadu State Council for Higher Education Act, 1992
18. Proceedings of Council not to be invalidated by infirmities.
- The Council shall have power to act, notwithstanding any vacancy in the membership, or any defect in the constitution thereof, and the proceedings of the Council shall be valid notwithstanding that some person, who was not entitled to be a member had sat, voted or otherwise taken part in the proceedings of the Council.
