Section 12C in The Assam Health Establishments Act, 1993
12C. Validity of orders and decisions of the Health Authority and communication thereof.
- (i) The decisions and orders of the Health Authority are hilly binding on the health establishments;(ii)no, order, decision, act or proceeding of the Health Authority shall be invalid merely on the ground of existence of any vacancy or any defect in the constitution of the Health Authority;(iii)all orders and decisions of the Health Authority shall be authenticated by the Secretary of the Health Authority and shall be issued or communicated by him.
