Section 44 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
44. Act of Market Committee etc. not to be invalidated.
- No act of Market Committee or of any sub-committee thereof or of any person acting as a member, Chairperson, Vice-Chairperson, presiding authority or the Secretary shall be deemed to be invalid by reason only of some defect in the constitution or appointment of such Market Committee, sub-committee, Members, Chairperson, Vice-Chairperson, presiding authority or the Secretary or on the ground that they or any of them were disqualified for such office, or that formal notice of the intention to hold a meeting of the committee or of the sub-committee was not given duly or by reason of such act having been done during the period of any vacancy in the office of the Chairperson, Vice-Chairperson or the Secretary or Member of such committee or sub-committee or for any other informality not affecting the merits of the case.Chapter-V Staff of Market Committee
