Section 23 in The National Institute Of Mental Health And Neuro-Sciences, Bangalore Act, 2012
23. Acts and proceedings not to be invalidated by vacancies, etc.
- No act done or proceeding taken by the Institute, Governing Body or any standing or ad hoc committee under this Act shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of the Institute, Governing Body or such standing or ad hoc committee.
