Section 25 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
25. Vacancy not to invalidate proceedings etc.
- No act or proceeding of the Council shall be invalid merely by reasons of-(a)any vacancy in, or defect in the constitution thereof; or(b)any defect in the election or nomination of a person acting as member thereof; or(c)any irregularity in its procedure not affecting the merits of the case.
