Section 7 in Karnataka Nurses, Midwives and Health Visitors Act, 1961
7. Vacancy not to affect proceedings.
- If a vacancy in the office of a member of the Council has occurred, the continuing members thereof shall act as if no vacancy had occurred, and no act or proceeding of the Council shall be deemed invalid merely by reason of a vacancy in the Council or the disqualification of, or of defect in the election or nomination of a person acting as a member of the Council.
