Section 32(2) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
(2)No act done by any person acting in good faith as a director of the Nigam or as a member of a Committee of the Board shall be deemed to be invalid merely on the ground that he was disqualified to be a director or a member or that there was any defect in his appointment.
