Section 3(4) in The U.P. Bhagirathi River Valley Authority Act, 1999
(4)No act or proceeding of the Authority shall be invalidated merely by reason of-(a)any vacancy 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 of the Authority not affecting the merits of the case.
