Section 18 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
18. Vacancies etc., not to invalidate proceedings.
- 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.
