Section 128 in The Orissa Co-operative Societies Act, 1962
128. Acts of Society's etc. not to be invalidated by certain defects.
(1)No act of a Society or of a committee or of any officer or Liquidator done in good faith in pursuance of the business of the Society shall be deemed to be invalid by reasons only of some defect subsequently discovered in the organisation of the Society or in the constitutions of committee, or in the appointment or election of the officer or Liquidator or on the ground that such officer or Liquidator was disqualified for his appointment or election.(2)No act done in good faith by any person appointed under this Act, shall be invalid merely by reason of the fact that his appointment has been cancelled by or in consequence of any order subsequently passed under this Act.(3)[ The Registrar, in respect of the acts referred to in Sub-Section (1), and the Registrar or the Auditor-General, as the case may be, in respect of the acts referred to in Sub-Section (2), shall be the authority to decide whether any act was done in good faith by persons acting under their respective authorities or in respect of matters pertaining to their respective jurisdictions.] [Substituted by Orissa Act No. 28 of 1991 Section 56, dated 31.12.1991, force w.e.f. 1.5.1993.]
