49. An Act of the Panchayati Raj Institution not to be invalidated by vacancy or irregularity.
- No act of a Panchayati Raj Institution shall be deemed invalid by reason only of any vacancy in the office of the chairperson or deputy chairperson of such Institution or in the number or members prescribed for such Panchayati Raj Institution or by reason of any defect, error omission or irregularity in the election or appointment of the chairpersons or the deputy chairperson or of the members of such Panchayati Raj Institution.
