37. Proceedings of the University or the authorities or bodies of the University not invalidated by vacancies.
- No Act or proceedings of the University or of any authority or body of the University shall be deemed to be invalid merely by reason of the existence of a vacancy or vacancies among its members or the invalidity of the election of any of the members.[Explanation. - For the avoidance of doubt, it is hereby declared that when the office of any member of any authority or body of the University cannot be filled up, when there has been an addition to the number of members of any existing authority or body or when such authority or body is created or constituted for the first time, on account of an election or appointment not being feasible for any reason whatsoever, there shall be deemed to be a vacancy in the office of such member until such election takes place or such appointment is made, provided that the term of office of any member of any authority or body of the University filled up by election in the manner prescribed by Statutes or otherwise shall, when such authority or body is created or constituted for the first time, be coterminous with the term of office of any other member of the Court or the Executive Council, as the case may be, filled up by election or otherwise.] [['Explanation' substituted by W.B. Act 17 of 1999, which was earlier as under :-'Explanation. - For the avoidance of doubt it is hereby declared that where the office of any member of any authority or body of the University cannot be filled up, when such authority or body is constituted for the first time, on account of any election or appointment not being for any reason feasible, there shall be deemed to be a vacancy in the office of such member until such election takes place or such appointment is made.'.]]
