90. Acts and proceedings of panchayat and Committee not vitiated by disqualification etc. of members thereof.
(1)No disqualification of or defeat in the election of any person acting as a member, President or Vice-President or Chairman or member of a committee constituted under this Act, or in the appointment of a presiding authority of the first general meeting, shall be deemed to vitiate any act or proceeding of the panchayat or of any such committee, as the case may be, in which the person has taken part, wherever the majority of person, party to such act or proceedings were entitled to act.(2)No resolution of a panchayat or of any committee constituted under this Act, shall be deemed invalid on account of any irregularity in the service of notice upon any members, provided that the proceedings of the panchayat or committee were not prejudicially affected by such irregularity.(3)Until the contrary is proved, every meeting of a panchayat or of a committee appoint under this Act in respect of proceedings whereof a minute has been made and signed in accordance with this Act, shall be deemed to have been duly convened and held and all the members of the meeting shall be deemed to have been duly qualified, and where the proceedings are the proceedings of a committee such committee shall be deemed to have been duly constituted and to have the power to deal with the matters referred in the minute.(4)During any vacancy in a panchayat or committee thereof the continuing members may act as if no vacancy had occurred.
