Section 9(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(2)No act or proceedings 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; and(c)any irregularity in the procedure of the Council not affecting the merits of the case.
