Section 86 in Kerala District Administration Act, 1979
86. Acts of district council not to be invalidated by informality, etc.
- No act of a district council or of a Standing Committee thereof or any person action as the president or the Vice-President of a district council or as the Chairman of any Standing committee shall be deemed to be invalid by reason only of any defect in the establishment of that district council or Standing Committee or on the ground that the President Vice-President or any member of the district council of the Chairman of any Standing Committee was not entitled to hold or continue in such office by reason of any disqualification or by reason of any irregularity or illegality in his election or appointment or by reason such act having been done during the period of any vacancy in the office of the President, Vice-President or member of such district council or of the Chairman or member of the Standing Committee.
