Section 72 in The Rajasthan District Boards Act, 1954
72. Validity of acts and proceedings.
(1)No vacancy in a Board, or in a Committee of a Board, shall vitiate any of its acts or proceedings.(2)No disqualification or defect in the election, co-option or appointment of a person acting as a member of a Board or of a Committee appointed under this Act, or as the Chairman of a meeting of a Board or of such Committee shall be deemed to vitiate any act or proceeding of the Board or Committee, if the majority of the persons present at the time of the act being done, or proceeding being taken, where qualified and duly elected, co-opted or appointed members of the Board or Committee.(3)Until the contrary is proved, any document or minutes which purport to be the record of the proceedings of a Board or Committee shall, if substantially made and signed in the manner prescribed for the making and signing of the record of such proceedings, be deemed to be a correct record of the proceedings of a duly convened meeting held by a duly constituted Board or Committee whereof all the members were duly qualified.
