Section 10 in Sikkim Medical Registration Act, 2005
10. Validity of Proceedings.
(1)No disqualification, or defect in the election or nomination of any perso acting as member of the Council or as the President or Vice-President or presiding authority of a meeting shall be deemed to vitiate any act or proceeding of the Council in which such person has taken part.(2)No act done by the Council shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of the Council,
