Section 34 in Shri Krishna Ayush University Kurukshetra Act, 2016
34. Vacancy not to invalidate proceedings.
- No act done, or proceeding taken, under this Act by any authority or other body of the University shall be invalid merely on the ground-(a)of any vacancy or defect in the constitution of the authority or body; or(b)of any defect or irregularity in election, nomination or appointment of a person acting as a member thereof; or(c)of any defect or irregularity in such act or proceeding, not affecting the merits of case.
