Section 13 in Kerala Water Supply and Sewerage Act, 1986
13. Acts not to be invalidated by irregularity, vacancy, etc.
- No act done or proceeding taken under this Act by the Authority or a sub-committee appointed by the Authority shall be invalidated merely on the ground of-(a)any vacancy in, or defect in the constitution of the Authority or any sub-committee thereof, or ;(b)any defect or irregularity in the appointment of a person acting as a member thereof, or ;(c)any defect or irregularity in such act of proceeding not affecting the merits of the case.
