Section 58B(1) in The Orissa Panchayat Samiti Act, 1959
(1)Every Samiti with its members, Chairman and Vice-Chairman as an the date of its first constitution shall be deemed to have been legally and validly constituted and shall be deemed to have been vested with all powers, functions and duties under this Act fully and effectively notwithstanding the deficiency, defect, illegality or irregularity, if any-(a)in such constitution, or the nomination, election or appointment, as the case may be, of such members, Chairman or Vice-Chairman or in any of the proceeding relating thereto; or(b)in any of the provisions of, or in relation to any of the rules, orders, notices or notifications made or issued or purporting to have been so made or issued under this Act or any action, taken or things done or purporting to have been so taken or done in pursuance of the said provisions; or(c)in the constitution of or membership in the bodies forming the electorates for the purposes of election to the said [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samitis.
