Section 30 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
30. Acts and proceeding not to be invalidated by vacancies etc.
- No act done or proceeding taken by the Institute, or authority of the Institute or any committee constituted under this Act shall be questioned merely on the ground of the existence of any vacancy in or defect in the constitution of the Institution, authority or such committee.
