Section 8 — Vacancy in the Authority not to invalidate proceedings.

The National Highways Authority of India Act, 1988
No act or proceeding of the Authority shall be invalidated 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 adopted by the Authority not affecting the merits of the case.

Official Hindi (PDF) ↗

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