Section 22 — Acts and proceedings not to be invalidated by vacancies, etc.

The All-India Institute of Medical Science Act, 1956
No act done or proceeding taken by 1 [every 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, 2 [every Institute], Governing Body or such standing or ad hoc committee.
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