Section 7 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
7. Casual vacancies etc.
(1)Any casual vacancy caused by resignation of a non-official member or otherwise may be filled by the Government, by nomination and the person so nominated shall hold office for the remaining period for which the member in whose place he is so nominated would have held office.(2)No Act or proceedings of the Authority shall be invalidated merely by reason of any vacancy in its membership or any defect in the constitution or reconstitution of the Authority or any irregularity in the procedure of the Authority not affecting the merits of the case.
