62. Acts and proceedings of panchayat and Committee not vitiated by disqualification, etc. of members thereof.
(1)No disqualification of or defect in the election of any person acting as a member, Sarpanch, or Upa-Sacpanch or Chairman or member of a committee constituted under this Act or defect in the appointment of a presiding authority of the first general meeting shall be deemed to vitiate any act or preceding 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.(2)No resolution of a panchayat or of any committee constituted under this Act, shall be deemed invalid on account of any irregularity in the service of notice upon any member, provided that the proceedings of the panchayat or committee were not prejudicially affected by such irregularity.(3)Until the contrary is proved, every meeting of a panchayat or of a committee constituted 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.(4)During any vacancy in a panchayat or committee thereof the continuing members may act as if no vacancy had occurred. ,
