Section 35 in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980
35. 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 action as a [Chairman or a Director] [Substituted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).] 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 [Chairman or a Director] [Substituted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).] 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 [Chairman or a Director] [Substituted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).] or a member or that there is any defect in his appointment.
