Section 128(1) in The Orissa Co-operative Societies Act, 1962
(1)No act of a Society or of a committee or of any officer or Liquidator done in good faith in pursuance of the business of the Society shall be deemed to be invalid by reasons only of some defect subsequently discovered in the organisation of the Society or in the constitutions of committee, or in the appointment or election of the officer or Liquidator or on the ground that such officer or Liquidator was disqualified for his appointment or election.
