Section 33 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
33. Acts of council, committee, etc., not to be invalidated by certain defects.
- No act of the council or any committee thereof or of any person acting as president or as member of the council or of the committee shall be deemed to be invalid merely on the ground of-(a)any vacancy or defect in the constitution of the council or of the committee;(b)the president or any member of the council or committee not being entitled to hold or continue in office by reason of any disqualification or any irregularity or illegality in his election or nomination; or(c)any defect or irregularity in such act not affecting the merits" of the case.
