Section 13(1) in The U.P. Antarim Zila Parishad Act, 1958
(1)Notwithstanding anything in this Act an Antarim Zila Parishad shall be deemed to have been duly constituted upon the issue of a notification under sub-section (1) of section 4 and to continue to remain duly constituted though -(a)there was or there occurs any vacany in the membership of the District Planning Committee;(b)the electoral college concerned failed to elect members under section 5 or the State Government failed to make any nomination under that section;(c)there was any defect or irregularity in the constitution of the District Planning Committee; or(d)there is a vacation of offices by members and President of the District Board under section 3.
