Section 10(2) in The Maharashtra Acupuncture System of Therapy Act, 2015
(2)No act or proceeding of the Council shall be invalid merely by reason of,-(a)any vacancy in or any defect in, the constitution of the Council ; or(b)any defect in the election or nomination of a person as a Member of the Council ; or(c)any irregularity in the procedure of the Council not affecting the merits of the case :Provided that, the question whether such irregularity in procedure of the Council affects the merits of the case or not, shall be decided by the President whose decision shall be final and binding.
