Section 39G in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
39G. Members to act during vacancy; acts, etc., of State Marketing Board, etc., not to be invalidated by informalities.
(1)During any vacancy in the State Marketing Board the continuing members may act as if no vacancy had occurred.(2)The State Marketing Board shall have power to act, notwithstanding any vacancy in the membership or any defect in the constitution thereof; and such proceedings thereof shall be valid notwithstanding that it is discovered subsequently that some person who was not entitled to do so sat and voted or otherwise took part in the proceedings.
