Section 13 in The U.P. Antarim Zila Parishad Act, 1958
13. Validation.
(1)Notwithstanding anything in this Act an Antarim Zila Parishad shall be deemed to have been duly constituted upon the issue of a notification under sub-section (1) of section 4 and to continue to remain duly constituted though -(a)there was or there occurs any vacany in the membership of the District Planning Committee;(b)the electoral college concerned failed to elect members under section 5 or the State Government failed to make any nomination under that section;(c)there was any defect or irregularity in the constitution of the District Planning Committee; or(d)there is a vacation of offices by members and President of the District Board under section 3.(2)The validity of any action taken or any order or resolution passed by the Antarim Zila Parishad in the exercise or purported exercise of its powers or in the discharge of its duties shall not be called in question in any court on the ground of any irregularity of procedure.
