Section 3(8) in The Electricity (Supply) Act, 1948
(8)No act or proceeding of the Authority shall be invalid merely on the ground of the existence of any vacancy in, or any defect in the constitution of, the Authority.] [ Substituted by Act 115 of 1976, Section 4, for sub-Section (7) (w.r.e.f. 8.10.1976).]
