Section 29 in Arunachal Pradesh Panchayat Raj Act, 1997
29.
(1)No disqualification of or defect in the election or appointment of any person acting as member, or as the Chairperson of the Gram Panchayat or Chairperson or member of a committee of a Gram Panchayat constituted if any, under this Act Shall be deemed to vitiate any act or proceeding of the Gram Panchayat or any such committee, as the case may be, in which such person has taken part whenever the majority who were parties to such act or proceeding were entitled to act.(2)No resolution of a Gram Panchayat or any committee of a Gram Panchayat 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 Gram Panchayat or Committee were not pre judicially affected by such irregularity.(3)Until the contrary is proved, every meeting of a Grall1 Panchayat or of a committee of a Gram Panchayat constituted if any under this Act in respect or proceedings whereof a minute have 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 committed, such committee shall be deemed to have been duly constituted and to have had the power to deal with matters referred to in the minute.(4)During any vacancy in a Gram Panchayat or committee of a Gram Panchayat, the continuing members may act as if no vacancy had occurred.
