Section 13 in Maharashtra Jeevan Authority Act, 1976
13. Acts not to be invalidated by vacancy, informality, etc.
- No act done or proceedings taken under this Act by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or a committee appointed by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be invalidated merely on the ground of-(a)any vacancy of a Member or any defect in the constitution or reconstitution of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or a committee thereof; or(b)any defect or irregularity in the appointment of a person as a Member of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or of a committee thereof; or(c)any defect or irregularity in such act or proceedings, not affecting the substance.
