Section 132(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)Until the contrary is proved, every meeting of Panchayat or Standing Committee or any other Committee shall be deemed to have been duly convened and held and all members, attending the meeting, shall be deemed to have been duly qualified when the minutes of the meeting have been duly signed in accordance with the provisions of this Act or the rules made thereunder.Chapter-IX Officers And Staff Of Panchayats
