Section 4(9) in The Jaipur Development Authority Act, 1982
(9)No act or proceeding of the Authority, or of any board, committee or other body thereof shall be deemed to be invalid at any time merely on the ground that any of the members of the Authority or such body are not nominated, appointed or for any other reason are not available to take office at the time of the constitution or any meeting of the Authority, or such body or any person is a member in more than one capacity or there are one or more vacancies in the offices of any members of the Authority or such body.
