The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection)] Act, 1994
10. Vacancies, etc., not to invalidate proceedings of the Board.-
No act or proceeding of the Board shall be invalid merely by reason of-
(a) any vacancy in, or any defect in the constitution of, the Board; or
(b) any defect in the appointment of a person acting as a member of the Board; or
(c) any irregularity in the procedure of the Board not affecting the merits of the case.