Section 20 in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
20. Vacancies, etc., not to invalidate proceedings of Authority.
- No act or proceeding of the Authority shall be invalid merely by reason of-(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.
