Section 31 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
31. Members to act during vacancy and acts of Marketing Board, etc., not to be invalidated by informalities.
(1)During any vacancy of member in the Marketing Board, the continuing members may act as if no vacancy has occurred.(2)A Marketing Board shall have power to act notwithstanding any vacancy in the office of member thereof or any defect in the constitution thereof or in any act or proceedings thereof and all such acts shall be valid notwithstanding that it is subsequently discovered that some person who was not entitled to do so, presided over the meeting of Marketing Board or voted at such meeting or otherwise took part in the proceedings of the Marketing Board.
