Securities and Exchange Board of India Act, 1992

8.Vacancies, etc., not to invalidate proceedings of 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.