100. Acts of Village Panchayat, Panchayat Union Council and District Panchayat, etc., not to be invalidated by infirmity, vacancy, etc.
- No act of a Village Panchayat or of a Panchayat Union Council or of a District Panchayat or of a Committee thereof or of any person acting as President, Vice-President, Chairman, Vice-Chairman or Member of such Village Panchayat or Panchayat Union Council or District Panchayat or Committee, shall be deemed to be invalid by reason only of a defect in the establishment of such Panchayat or Committee, as the case may be, or on the ground that the President, Vice-President, Chairman, Vice-Chairman or Member of such Village Panchayat or Panchayat Union Council or District Panchayat or Chairman or Member of a Committee was not entitled to hold or continue in such office by reason of any disqualification or by reason of any irregularity or illegality in his election or by reason of such act having been done during the period of any vacancy in the office of President, Vice-President, Chairman, Vice-Chairman or member of such Village Panchayat, Panchayat Union Council or District Panchayat or Committee.
