Section 10 in The Punjab Infrastructure (Development & Regulation) Act, 2002
10. Vacancies not to invalidate proceedings of the Authority.
- No act or proceeding of the Authority shall be invalid merely by reason of :-(i)any vacancy in, or any defect in the constitution of the Authority; or(ii)any defect in the appointment of a person acting as a member of the Authority; or(iii)any irregularity in the procedure of the Authority not affecting the merits of the case.
