Section 98(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(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.
