Land Ports Authority of India Act, 2010

Section 9: Vacancies, etc., not to invalidate proceedings of Authority

No act or proceeding 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.