Section 74 in The Gujarat Municipalities Act, 1963
74. Acts and proceedings of municipality and committee not vitiated by disqualifications, etc., of members thereof.
(1)No disqualification of or defect in the election or appointment of any person acting as councillor or as the President or presiding authority of a general meeting or as a chairman or member of a committee appointed under this Act shall be deemed to vitiate any act or proceeding of the municipality or of any such committee, as the case may be, in which such person has taken part, wherever the majority of persons, parties to such act or proceeding were entitled to act.No resolution of a municipality or of any committee appointed under this Act shall be deemed invalid on account of any irregularity in the service of notice, upon any councillor or member provided that the proceedings of the municipality or committee, were not prejudicially affected by such irregularity.(2)Proceedings presumed to be good and valid:-Until the contrary is proved every meeting of a municipality 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.(8)Municipal Accounts
