Section 5 in The Marine Products Export Development Authority Act, 1972
5. Acts or proceedings of Authority or its Committees not to be invalidated .-No act or proceeding of the Authority or any Committee appointed by it under section 8, shall be invalidated merely by reason of-
(a)any vacancy in, or any defect in the constitution of, the Authority or such Committee; or(b)any defect in the appointment of a person acting as a member of the Authority or such Committee; or(c)any irregularity in the procedure of the Authority or such Committee not affecting the merits of the case.
