Section 72(3) in The Rajasthan District Boards Act, 1954
(3)Until the contrary is proved, any document or minutes which purport to be the record of the proceedings of a Board or 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 the proceedings of a duly convened meeting held by a duly constituted Board or Committee whereof all the members were duly qualified.
