Section 19 in Gujarat Panchayats (Second Amendment) Act, 1963
19. Substitution of section 66 of 1962 by new section.- For section 66 of the principal Act; the following shall be "substituted, namely:-
"66. Acts and proceedings of panchayat and Committee not vitiated by qualification etc., of members thereof.- (1) No disqualification of or defect in the election, co-optation or appointment of any person acting as member or as the President or presiding authority of a general meeting or as chairman or member of a committee appointed under this Act shall be deemed to vitiate any act or proceeding of the panchayat or, of any such committee, as the case may be, in which the person has taken part. Wherever the majority of persons, parties to such act or proceeding, were entitled to act.No resolution of a panchayat or of any committee a pointed under this Act shall be deemed invalid on account of any irregularity in the service of notice upon-any members, provided that the proceedings of the panchayat or committee, were not prejudicially affected by such irregularity.(2)Until the contrary is proved, every, meeting of a panchayat or of a committee appointed under this Act in respect of proceedings whereof a minute has been made and signed in accordance with this Act, shall be deemed to have been duly convened and held and all the members of the meeting shall be deemed to have been duly qualified; and where the proceedings are the proceedings of a committee, such committee shall be deemed to have been duly constituted and to have had the power to deal with the matters referred to in the minute.(3)During any vacancy in a panchayat or committee thereof the continuing members may act as if no vacancy had occurred."
