Section 50 in The Orissa Municipal Corporation Act, 2003
50. Savings, and validity of proceedings.
(1)No act done or proceeding taken under this Act shall be questioned merely on the ground -(a)of any vacancy or defect in the constitution of the Corporation or of any Standing Committee; or(b)of any defect or irregularity in such act or proceeding, not affecting the merit of the case.(2)Every meeting of the Corporation or of a Standing Committee, the minutes of the proceedings of which have been signed as laid down in the rules, shall be deemed to have been duly covered and to be free from all defects and irregularity.
