Section 37 in The Rajiv Gandhi National Institute of Youth Development Act, 2012
37. Acts and proceedings not to be invalidated by vacancies.
- No act of the Institute or Executive Council or Academic Council or any other body set up under this Act or the Statutes, shall be invalid merely by reason of-(a)any vacancy in, or defect in the constitution thereof; or(b)any defect in the election, nomination or appointment, of a person acting as member thereof or(c)any irregularity in its procedure not affecting the merits of the case.
