Section 12 in The Airports Economic Regulatory Authority Of India Act, 2008
12. Vacancies, etc., not to invalidate proceedings of Authority. - No act or proceedings of the Authority shall be invalid merely by reason of-
(a)any vacancy in, 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.
