Section 87 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
87. Acts and proceedings of Council and Committees 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 any meeting or as Chairman or member of a Committee appointed under this Act shall be deemed to vitiate any act or proceedings of the Council 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 proceedings, were entitled to act.(2)No resolution of a Council or of any such Committee 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 Council or Committee were not prejudicially affected by such irregularity.(3)Until the contrary is proved, every meeting of a Council 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 or the rules made thereunder, 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 duty constituted and to have had the power to deal with the matters referred to in the minute.(4)During any vacancy in a Council or Committee the continuing Councilors or members may act as if no vacancy had occurred.[CHAPTER VI-A [Inserted by Maharashtra Municipal Corporations and Municipal Councils (Second Amendment) Act, 2007, (w.e.f. 26-12-2007), Section 5.] Disclosure Of Specified Information
