Section 8 — Vacancy in Authority not to invalidate proceeding.
The Coastal Aquaculture Authority Act, 2005
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.Open in Lexace · Ask the AI about this section