Section 9 in Himachal Pradesh Nurses Registration Act, 1977
9. Vacancies etc., not to invalidate proceedings of the Council.
- No act done, or proceedings taken, under this Act by the Council shall be invalid merely on the ground,-(a)of any vacancy or defect in the constitution of the Council; or(b)of any defect or irregularity in the election or appointment of a person acting as a member thereof ; or(c)of any defect or irregularity in such act or proceedings not affecting the merits of the case.
