Section 9(2) in The Maharashtra Medical Council Act, 1965
(2)No disqualification of or defect in the election or nomination of any person as a member, or as the president, or as the Vice-President, or as a presiding authority of a meeting, shall of itself be deemed to vitiate any act or proceedings of the Council in which such person has taken part, whenever the majority of persons; who are parties to such act or proceedings were entitled to vote.
