Section 44 in The Maharashtra Village Panchayats Act, 1959
44. Vacancy not to affect proceedings of panchayat.
- [(1) During any vacancy in the panchayat, the continuing members may act as if no vacancy had occurred.] [Section 44 was renumbered as sub-section (1) and sub sections (2) and (3) were inserted by Maharashtra 36 of 1965, Section 23.](2)[ Subject to the provision of sub-section (1A) of section 145, [the panchayat] [Section 44 was renumbered as sub-section (1) and sub sections (2) and (3) were inserted by Maharashtra 36 of 1965, Section 23.] shall have power to act notwithstanding any vacancy in the membership or any defect in the constitution thereof; and such proceedings of the panchayat shall be valid notwithstanding that it is discovered subsequently that some person who was not entitled to do so sat or voted or otherwise took part in the proceedings.(3)No act or proceedings of a panchayat shall be deemed to be invalid on account of any defect or irregularity in any such act or proceeding not affecting the merits of the case or on account of any irregularity in the service of notice upon any member or for mere informality.]
