Section 65(1) in Telangana District Boards Act, 1955
(1)No Act of a Board or of any person acting as President, Vice-President, Chairman or member thereof shall be deemed to be invalid by reason only of some defect in the appointment of such Board or election or appointment of such President, Vice-President, Chairman or member, or on the ground that they or any of them were disqualified for such office or that notice of a meeting of the Board was not duly given or for any other informality.
