40. Proceedings of University authorities or bodies not invalidated by vacancies.-
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.
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40. Proceedings of University authorities or bodies not invalidated by vacancies.- 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. |
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