Section 9 in The Orissa Nurses and Midwives Registration Act, 1938
9. Vacancies and irregularities not to invalidate proceedings.
- No act or proceeding of the Council shall be invalid by reason only of the existence of any vacancy in the Council or on account of any defect or irregularity not affecting the merits of the case.Chapter-III Registration of Nurses, Health Visitors, Midwives, Trained Dais and Dais
