Section 17 in The Orissa Ayurvedic Medicine Act, 1960
17. Validity of proceedings.
- No disqualification or defect in the election or nomination of any person acting as a member or as the President or the Chairman or as the President of a meeting in the absence of the President or the Chairman, shall be deemed to vitiate any act or proceedings of the Council or the Faculty, as the case may be, in which such person has taken part, if the majority of the person took part in such act or proceedings were duly qualified members of the Council or the Faculty.
