Section 8 in The National Highways Authority of India Act, 1988
8. Vacancy in the Authority not to invalidate proceedings.
- No act or proceeding of the Authority shall be invalidated 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 adopted by the Authority not affecting the merits of the case.
