The Surrogacy (Regulation) Act, 2021

30. Vacancies, etc., not to invalidate proceedings of State Board.-

No act or proceeding of the State Board shall be invalid merely by reason of-

(a) any vacancy in, or any defect in the constitution of, the State Board; or

(b) any defect in the appointment of a person acting as a member of the State Board; or

(c) any irregularity in the procedure of the State Board not affecting the merits of the case.