Section 35(2) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
(2)No act done by any person acting in good faith as a Director of the Nigam or as a member of a Committee of the Board shall be deemed to be invalid merely on the ground that he was disqualified to be a Director or a member or that there was any defect in his appointment.
