Section 32 in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
32. Defects in appointment of directors not to invalidate acts, etc.
- -(1) No act or proceeding of the Board or of any committee of the Board shall be invalid merely by reason of-(a)any vacancy in or defect in the composition of the Board or Committee as the case may be; or(b)any defect in the nomination of any person acting as a Director of the Nigam or Member of the Committee; or(c)any defect or irregularity in the procedure of the Board or Committee, as the case may be.(2)No act done by any person acting in good faith as a director of the Nigam or as a member of a Committee of the Board shall be deemed to be invalid merely on the ground that he was disqualified to be a director or a member or that there was any defect in his appointment.
