Section 30 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
30. Act and proceedings not to be invalidated by vacancies.
- No Act done or proceeding taken by the Institute, the General Council, the Executive Council or any committee or sub-committee under this Act shall be questioned on the ground merely of the reason of any existence of vacancy in or defect in the constitution, of the Institute or the General Council, or, the Executive Council or any of its authorities, committee or sub-committee.
