Section 20 in Indira Gandhi Institute of Medical Sciences Act, 1984
20. Act and Proceedings not to be invalidated by Vacancies etc.
- No act done or proceedings taken by the Institute, Executive Council or any standing or ad hoc committee under this Act shall be questioned on the ground of the existence of any vacancy in, or defect in the constitution of the Institute/Board, Executive Council or such Standing or ad hoc Committee.
