Section 12 in Gujarat State Council for Physiotherapy Act, 2011
12. Vacancies etc., not to invalidate proceedings of Council.
- No act or proceedings of the Council shall be invalid merely by reason if, -(i)any vacancy in or any defect in the constitution of the Council; or(ii)any defect in the election or nomination of a person as a member of the Council; and(iii)any irregularity in the procedure of the Council not affecting the merits of the case.
