Section 98 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
98. Validity of acts and proceedings.
(1)No vacancy in a Zila Panchayat or in a Committee of a Zila Panchayat, or a sub-Committee appointed by the Karya Samiti, shall vitiate any of its acts or proceedings.(2)No disqualification or defect in the election, co-option or appointment of a person acting as a member of a Zila Panchayat or of a Committee or sub-Committee appointed under this Act or as the Presiding Officer of a meeting of a Zila Panchayat or of such Committee or sub-Committee, shall be deemed to vitiate any act or proceeding of the Zila Panchayat, Committee or sub-Committee, if the majority of the persons present at the time of the act being done, or proceeding being taken were members of the Zila Panchayat or Committee or sub-Committee without any such disqualification or defect.(3)Until the contrary is proved, any document or minutes which purport to be the record of the proceedings of a Zila Panchayat, a Committee or a sub-Committee shall, if substantially made and signed in the manner prescribed for the making and signing of the record of such proceedings, be deemed to be a correct record of proceedings of a duly convened meeting held by a duly constituted Zila Panchayat, Committee or sub-Committee, whereof all the members were duly qualified.(4)The provisions of the preceding sub-sections shall mutatis mutandis apply to acts and proceedings of every Kshettra Panchayat or Committee or sub-Committee thereof.
