Section 16C — Proceedings not to be invalidated by vacancies, etc.

1 [16C. Proceedings not to be invalidated by vacancies, etc.-- No act or proceedings of any authority or board or committee of the University shall be invalid merely by reason, of-- (a) any vacancy in, or defect in the constitution thereof, or (b) any defect in the election, 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.]

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