Section 18 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
18. Vacancies etc., not to invalidate proceedings.
- No act or proceedings of the Council shall be invalid merely by reasons of-(a)any vacancy in, or defect in the constitution thereof; or(b)any defect in the election or nomination of a person acting as member thereof; or(c)any irregularity in its procedure not affecting the merits of the case.
