Section 26 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
26. Validity of proceedings.-(1) No vacancy in the Board or in a Committee of
the Board shall vitiate any act or proceedings of the Board or such committee.(2)No disqualification of or defect in the election or nomination of, any personacting as a member of the Board or as the Chairperson or the person presiding at ameeting shall be deemed to vitiate any act or proceeding of the Board in which suchperson has taken part.
