Section 9 in The Gujarat Veterinary Practitioners Act, 1969
9. Proceedings and meetings of validity of acts.
(1)The proceedings of the discussion of every meeting of the Council shall be treated as confidential and no person shall, without the previous permission of the Council, disclose any portion thereof:Provided that nothing in the section shall be deemed to prohibit any person from disclosing or publishing the text of any resolution adopted by the Council, unless the Council directs such resolution also to be treated as confidential.(2)No disqualification of, or defect in the election, nomination or appointment of, any person as member or as a presiding authority of a meeting, shall of itself be deemed to vitiate any act or proceeding of the Council, in which such person has taken part, whenever the majority of persons party to such act or proceeding were entitled to vote;(3)During any vacancy in the Council, the continuing members may act, as if no vacancy had occurred, unless the number of vacancies exceeds two in number.
