LexSection 21 — Acts and proceedings not to be invalidated by vacancies, etc.
The Institute of Teaching and Research in Ayurveda Act, 2020
No act done or proceeding taken by the Institute, Governing Body or any standing or ad hoc committee under this Act shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of the Institute, Governing Body or such standing or ad hoc committee.Open in Lexace · Ask the AI about this section