Section 26 in The Rajasthan Homoeopathic Medicine Act, 1969
26. Validity of proceedings.
(1)No vacancy in the Board or in a Committee of the Board shall vitiate any act or proceedings of the Board or such Committee.(2)No disqualification of or defect in the election or nomination of, any person acting as a member of the Board or as the Vice-Chairman or the Chairman or the person presiding at a meeting shall be deemed to vitiate any act or proceeding of the Board in which such person has taken part.
