Section 10(2) in The Maharashtra Medical Practitioners Act, 1961
(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] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, Section 12(b)(i).], or as a presiding authority of a meeting, shall of itself be deemed to vitiate any act or proceedings of [the Council] [These words were substituted for the words 'the Board, or as the case may be faculty' by Maharashtra 23 of 1982, Section 12(b)(ii).] in which such person has taken part, whenever the majority of persons, parties to such act or proceedings, were entitled to vote.
