LexSection 51 — Vacancies, etc., not to invalidate proceedings of National Committee on Dam Safety Authority and State Committee on Dam Safety.
The Dam Safety Act, 2021
No act or proceedings of the National Committee, the Authority and the State Committee 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.Open in Lexace · Ask the AI about this section