LexSection 31 — Acts and proceedings not to be invalidated by vacancies.
The National Institute of Pharmaceutical Education and Research Act, 1998
1 [No act of the Council or any Institute[ or Board or Senate or any other body set up under this Act or the Statutes, shall be invalid merely by reason of-- (a) any vacancy in, or defect in, the constitution thereof, or (b) any defect in the election, nomination or appointment of person acting as a member thereof, or (c) any irregularity in its procedure not affecting the merits of the case.Open in Lexace · Ask the AI about this section