Section 6 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
6. Vacancies etc. not to invalidate proceedings of the Faculty.
- No act done, or proceeding taken, under this Act by the Faculty shall be invalid merely on the grounds -(a)of any vacancy or defect in the constitution of the Faculty; or(b)of any defect or irregularity in the 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.
