Section 4 in The Kerala Ground Water (Control and Regulation) Act, 2002
4. Acts not to be invalidated by irregularity, vacancy etc.
- No act done or proceedings taken by the authority shall be invalidated merely on the following reasons-(a)any vacancy or any defect in the constitution of the authority; or(b)any defect or irregularity, in the appointment of a person action as a member of the authority.
