Section 11 in The Konkan Irrigation Development Corporation Act, 1997
11. Act or proceeding not to be invalidated by vacancy, informally, etc.
No Act done or proceedings taken under this Act by the Corporation or committee appointed by the Corporation shall be invalidated merely on the grounds of -(a)any vacancy of a member or any defect in the constitution or reconstitution of the Corporation or a committee thereof; or(b)any defect or irregularity in the appointment of a person as a member of the Corporation or a committee thereof; or(c)any defect or irregularity in such act or proceedings, not affecting the substance.
