Section 23(2) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
(2)No act or proceeding of the Board shall be invalid merely by reason of—(a)any vacancy in or any defect in the constitution of the Board;(b)any defect in the appointment of a person acting as the Chairperson or other Member of the Board; or(c)any irregularity in the procedure of the Board, which does not affect the merits of the case.
