Section 49 in Sree Sankaracharya University of Sanskrit Act, 1994
49. Acts or Proceedings of the authorities or bodies not to be invalidated.
- No act or proceedings of any authority or other body of the University shall be invalidated merely by reason of any defect in the constitution of such authority or body or the existence of a vacancy or vacancies among its members or by reason of some person having taken part in the proceedings who is subsequently found not to have been entitled to do so.
