Section 12(3) in The Government Of Union Territories Act, 1963
(3)The Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] shall have power to act notwithstanding any vacancy in the membership thereof, and any proceedings in the Legislative Assembly of a [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] shall be valid notwithstanding that it is discovered subsequently that some person who was not entitled so to do, sat or voted or otherwise took part in the proceedings.
