Section 7 in The Gujarat Professional Civil Engineers Act, 2006
7. Validity of act or proceeding of Council, not to be invalidated by reason of vacancy, etc.
(1)No act or proceeding of the Council shall be invalid merely by reason of-(a)any vacancy in, or defect in the constitution of the Council, or(b)any defect in the election or nomination or co-option of a person acting as a member thereof, or(c)any irregularity in procedure not affecting the merits of the case.
