Section 6 in The Himachal Pradesh Panchayati Raj Act, 1994
6. Defect or omission in enrolment of members not to vitiate act or proceedings of the Gram Sabha.
- No defect or omission in the enrolment of a member shall vitiate any act or proceeding of a Gram Sabha, if not less than two-thirds of the members at the time, the act is done, or the proceedings are taken, were duly qualified members thereof.
