Section 30 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
30. Defect or irregularity not to vitiate proceedings.-
(1)No act done or proceedings taken by a Panchayat Samiti or Standing Committee or any other Committee appointed under this Act shall be questioned on account of any vacancy in membership or any defect in the election or qualification of the Chairman, Vice-Chairman, presiding authority or Member or any defect or irregularity of such act or proceeding not affecting the merits of the case.(2)Until the contrary is proved, every meeting of the Panchayat Samiti or Standing Committee for any other Committee shall be deemed to have been duly convened and held and all Members, attending the meeting shall be deemed to have been duly qualified, when the minutes of the meeting have been duly signed in accordance with the provisions of this Act.
