Report No. 171
42. Vacancy or defect not to affect the validity of action taken.-
No act or proceeding of the National Authority, the State/Union territory Biodiversity Board, the Biodiversity Management Committee or the Local Biodiversity Board shall be questioned or shall be invalidated merely on the ground of existence of any vacancy or defect in its constitution or on the ground of absence or non-participation of any memberormembers,duringthedeliberations, decision-making or while taking any other action under this Act.
Back
