Section 20 — Vacancies, etc., not to invalidate proceedings of Authority.

The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016.
No act or proceeding of the Authority shall be invalid merely by reason ofโ€” (a) any vacancy in, or any defect in the constitution of, the Authority; (b) any defect in the appointment of a person as Chairperson or Member of the Authority; or (c) any irregularity in the procedure of the Authority not affecting the merits of the case.

Official Hindi (PDF) ↗

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