Section 11(2) in The Gujarat Homoeopathic Act, 1963
(2)No disqualification of, or defect in the election, nomination or appointment of, any person as a member or as the President or as a presiding authority of a meeting shall of itself be deemed to vitiate any act or proceedings of the Council in which such person has taken part, whenever the majority of persons, parties to such act or proceedings, were entitled to vote.
