Section 31(9) in The Special Economic Zones Act, 2005
(9)No act or proceeding of an 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 of the Authority not affecting the merits of the case.
