Section 72(2) in The Rajasthan District Boards Act, 1954
(2)No disqualification or defect in the election, co-option or appointment of a person acting as a member of a Board or of a Committee appointed under this Act, or as the Chairman of a meeting of a Board or of such Committee shall be deemed to vitiate any act or proceeding of the Board or Committee, if the majority of the persons present at the time of the act being done, or proceeding being taken, where qualified and duly elected, co-opted or appointed members of the Board or Committee.
