39. Proceedings of authorities or bodies not invalidated by vacancies.
No act or proceedings of any authority or any other body of the University shall be invalid merely by reason of the existence of any vacancy or vacancies among its members.
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39. Proceedings of authorities or bodies not invalidated by vacancies. No act or proceedings of any authority or any other body of the University shall be invalid merely by reason of the existence of any vacancy or vacancies among its members. |
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