Section 104 in Uttar Pradesh Municipal Corporation Act, 1959
104. Vacancies, etc. not to invalidate proceedings.
(1)No act or proceeding of the Corporation or of any Committee or sub-committee appointed under this Act shall be invalid or be questioned on account of any vacancy in its body.(2)No disqualification of, or defect in, the election or appointment of any person acting as a Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] or as Mayor or [Deputy Mayor] [The word ] or Presiding Officer of the Corporation or as Chairman or Vice-Chairman or member of any Committee or sub-committee appointed under this Act shall be deemed to vitiate any act or proceeding of the Corporation or of any such Committee or subcommittee as the case may be, in which such person has taken part, provided the majority of the persons who were parties to such act or proceedings were entitled to act.(3)Until the contrary is proved, every meeting of the Corporation or of a Committee or sub-committee in respect of the proceedings whereof a minute has been made and signed in accordance with this Act or the bye-laws 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 proceedings of a Committee or sub-committee, such Committee or sub-committee shall be deemed to have been duly constituted and to have had power to deal with the matters referred to in the minutes.
