Section 33 in Telangana Medical Practitioners Registration Act, 1968
33. Acts of Council, etc., not to be invalidated by vacancy, etc.
- No act or proceeding of the Council, the Executive Committee or a Special Committee shall be deemed to be invalid by reason only of any defect in the constitution of such Council, Executive Committee or Special Committee or merely on the ground that the Chairman, the Vice-Chairman or any member of the Council, the member of the Executive Committee or the member of a Special Committee as the case may be was not entitled to hold or continue in such office by reason of any disqualification or by reason of any irregularity in his election or nomination or by reason of such act or proceeding having been done or conducted during the period of any vacancy in the Office of the Chairman, the Vice-Chairman or any member of the Council, the member of the Executive Committee or the member of a Special Committee.
