Section 36 in Chennai City Municipal Corporation Act, 1919
36. Saving of validity of proceedings.
(1)No act done, or proceeding taken under this Act shall be questioned merely on the ground-(a)of any vacancy or defect in the constitution of the council, or of any [standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] or other committee; or(b)of any defect or irregularity in such act or proceeding, not affecting the merits of the case.(2)Every meeting of the council, or of a [standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] or other committee the minutes of the proceedings at which have been signed as laid down in Schedule II [or the rules made under this Act] [Inserted by Tamil Nadu Act 56 of 1961.] shall be deemed to have been duly convened and to be free from all defect and irregularity.[The Mayor] [Substituted for the word 'President' by Tamil Nadu Act III of 1933.]
