Section 31(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)No disqualification of, or defect in the election, nomination or appointment of any person acting as the Chairman or Vice-Chairman or a member of the committee, standing committee or sub-committee shall vitiate any act or proceeding of the committee, standing committee or sub-committee, if such act or proceeding is otherwise in accordance with the provisions of this Act; and such proceedings of the committee, standing committee or sub-committee shall be valid notwithstanding that it is discovered subsequently that some person who was not entitled to do so sat or voted or otherwise took part in the proceedings, provided the majority of such persons were entitled to act.
