Section 10 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
10. Vacancies etc. not to invalidate proceedings of Board.
- No act done, or proceeding taken under this Act by the Board shall be invalid merely on the ground -(a)of any vacancy or defect in the constitution of the Board, or(b)of any defect or irregularity in election or appointment of a person acting as a member thereof, or(c)of any defect or irregularity in such Act or proceeding, not affecting the merits of the case.
