Section 9(2) in The Delhi Medical Council Act, 1997
(2)No disqualification or defect in the election or nomination of any person as a member, or as the President or as the Vice-President, or as a presiding authority of a meeting shall by itself be deemed to vitiate any act or proceedings of the Council in which such person has taken part, if the majority of persons who are parties to such act or proceedings, were entitled to vote.
