Section 14 in Travancore-Cochin Medical Practitioners Act, 1953
14. Validity of Proceedings.
(1)No disqualification of or defect in the election or nomination of any person acting as a member of a council or as President or Vice-President or presiding member of a meeting shall be deemed to invaliDate any act or proceedings of such council in which such person has taken part.(2)No Act done by a council shall be deemed to be invalid on the ground merely of the existence of any vacancy in or any defect in the constitution of such council.
