LexSection 37 — Vacancies, etc., not to invalidate acts or proceedings of Board, Academy or any other body.
The Academy of Scientific and Innovative Research Act, 2011
No act of the Board or the Academy 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 selection, nomination or appointment of a person acting as a member thereof; or (c) any irregularity in its procedure not affecting the merits of the case.Open in Lexace · Ask the AI about this section