Section 116 in The West Bengal Panchayat Act, 1957
116. Validation of proceedings.
- No act of a Gram Panchayat, Anchal Panchayat, Nyaya Panchayat or a Joint Committee or of any person acting as Pradhan, Upa-Pradhan, Adhyaksha, Upadhyahsha or member of any such Panchayat or Committee shall be deemed to be invalid by reason only of a defect in the constitution of such Panchayat or Committee or on the ground that the Pradhan, Upa-Pradhan, Ahdyaksha, Upadhyaksha or any member of such Panchayat or Committee was not entitled to hold or continue in such office by reason of any disqualification or by reason of any irregularity or illegality in his election or by reason of such act having been done during the period of any vacancy in the office of the Pradhan, Upa-Pradhan, Adhyaksha, Upadhyaksha or member of such Panchayat or Committee.
