Section 48 in The Assam Agricultural University Act, 1968
48. Savings of validity.
(1)No act or proceedings of any authority or other body of the University shall be invalid merely by reason of 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.(2)Save as otherwise provided in this Act all acts and orders in good faith done and passed by the University or any of its authorities shall be final and no suit shall be instituted against or damage claimed from the University or its authority for anything done or purported to be done in pursuance of this Act and the Statutes and regulations made thereunder.(3)No suit, prosecution or other proceedings shall lie against any officer or other employees or the University for any act done or purported to be done under this Act or the Statutes without the previous sanction of the Board.(4)No officer or other employee of the University shall be liable in respect for any such act in any civil or criminal proceedings if the act was done in good faith in the course of the discharge of duties and functions imposed by or under this Act.
