Section 156 in Uttarakhand Panchayati Raj Act, 2016
156. Validity of proceedings.
- Except as otherwise provided under this Act, a Gram Panchayat, Kshettra Panchayat and Zila Panchayat or any committee thereof, shall have powers to act, notwithstanding any vacancy in the membership or defect or irregularity in the enrolment of a member thereof, shall be valid notwithstanding that there was any defect or irregularity in the enrolment of any member or that some person, who was not entitled so to do, was present or voted or otherwise took part in the proceedings, provided, however, that at least two-thirds of the persons present at the time of the act being done were not disqualified to be members.
