Section 32 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
32. Acts and proceedings not to be invalidated by vacancies, etc.
- No act or Proceeding of the Governing Council, Executive Board or any authority of the Institute or any Committee constituted under this Act shall be questioned on the ground merely of the existence of any vacancy in or defect in the constitution of the Governing Council, Executive Board, authority or such committee.
