Section 22 in The Jawaharlal Institute Of Post-Graduate Medical Education And Research, Puducherry Act, 2008
22. Acts and proceedings not to be invalidated by vacancies, etc.
- No act done or proceeding taken by the Institute, Governing Body or any standing or ad hoc committee under this Act shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of, the Institute, Governing Body or such standing or ad hoc committee.
