- Whenever it appears expedient to the [State] [Substituted by Adaptation of Laws Order.] Government to carry out any scheme and plans for the drainage and improvement of any tract of land, the [State] [Substituted by Adaptation of Laws Order.] Government may appoint any number of persons, not less than seven, of whom the majority shall be qualified by being holders of lands to be affected by the works mentioned in the said scheme and plans, or managers on behalf of such holders to be Drainage Commissioners for carrying out the provisions of this Act;and the [State] [Substituted by Adaptation of Laws Order.] Government may, from time to time, remove or accept the resignation of any such Commissioner, or may add to the number of the Commissioners, and may appoint another person in the place of any such Commissioner dying, resigning, being removed or ceasing to reside in the district in which lands are situate, but so as that the majority of the Commissioner shall always be persons qualified as aforesaid.No Act done or proceeding taken by the Commissioners shall be invalid merely on the ground that at the time of doing such act or of taking such proceeding the majority of the Commissioners were not persons qualified as aforesaid.
