Section 341K in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341K. Meetings of Industrial Township Authority.
(1)The Industrial Township Authority shall meet at least once in a month.(2)The quorum necessary at any such meeting of the Authority shall be three.(3)Decisions, regarding any business transacted, at such meeting shall be taken by a simple majority. In the case of an equality of votes the Chairperson shall have the casting vote.(4)No act or proceeding of the Industrial Township Authority shall be questioned or shall be invalid on the ground merely of the existence of any vacancy in or defect in the constitution of the Industrial Township Authority or any defect in the nomination of a person acting as the Chairperson or a Member or any irregularity in the procedure of the Industrial Township Authority including in issuing of notice for holding of meeting, not affecting merits of the matter.
