Section 98(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(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.
