Section 8 in The Coastal Aquaculture Authority Act, 2005
8. Vacancy in Authority not to invalidate proceeding.-
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.
