Section 31 in THE SURROGACY (REGULATION) ACT, 2021
31. Vacancies, etc., not to invalidate proceedings of State Board.
No act or proceeding of the State Board shall be invalid merely by reason of—(a)any vacancy in, or any defect in the constitution of, the State Board; or(b)any defect in the appointment of a person acting as a member of the State Board; or(c)any irregularity in the procedure of the State Board not affecting the merits of the case.
