Section 31 in The National Institute Of Pharmaceutical Education And Research Act,1998
31. Acts and proceedings not to be invalidated by vacancies.
-No act of the Council or any Institute or Board or Senate or any other body set up under this Act or the Statutes, shall be invalid merely by reason of-(a)any vacancy in, or defect in, the constitution thereof, or(b)any defect in the election, nomination or appointment of person acting as a member thereof, or(c)any irregularity in its procedure not affecting the merits of the case.
