Section 11(2) in The Bombay Homoeopathic Practitioners' Act, 1959
(2)No disqualification of or defect in the election, nomination or appointment of any person as a member or as the President [or as the Vice-President] or as a presiding authority of a meeting shall of itself be deemed to vitiate any act or proceedings of the [Council] in which such person has taken part, whenever the majority of persons, parties to such act or proceedings, were entitled to vote.
