Coastal Aquaculture Authority Act, 2005

8. Vacancy in Authority not to in validate proceeding. -

No act or proceeding of the Authority shall be invalidated 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 adopted by the Authority not affecting the merits of the case.