The National Institutes of Food Technology, Entrepreneurship and Management Act, 2021

Chapter VI

Miscellaneous

36. Acts and proceedings not to be invalidate by vacancies, etc.-

No act of the Council, or any Institute, or Board, or Senate or any other Committee 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 nomination or appointment of a person acting as member thereof; or

(c) any irregularity in its procedure not affecting the merits of the case.