Airports Economic Regulatory Authority of India Act, 2008

12. Vacancies, etc., not to invalidate proceedings of Authority. -

No act or proceedings of the Authority shall be invalid merely by reason of -

a.  any vacancy in, or any defect in, the constitution of the Authority; or

b.  any defect in the appointment of a person acting as a Member of the Authority; or(c) any irregularity in the procedure of the Authority not affecting the merits of the case.