Section 27(2) in The U.P. Homoeopathic Medicine Act, 1951
(2)No disqualification of, or defect in the election or nomination of, any person acting as a member of the Board or as the Chairman or presiding authority of a meeting shall be deemed to vitiate any act or proceedings of the Board in which such person has taken part, if the majority of persons who took part in such act or proceedings were duly qualified.
