Section 7(9) in The Rajasthan Agricultural Produce Markets Act, 1961
(9)[ No act of a market committee, or of any sub-committee thereof, or of any person acting as a member, Chairman, Vice-Chairman or Secretary shall be deemed to be invalid by reason only of some defect in the constitution or appointment of such market committee, sub-committee, member, Chairman, Vice-Chairman or Secretary, or on the ground that they, or any of them, were disqualified for such office, or that formal notice of the intention to hold the meeting of market committee or of the sub-committee was not duly given or by reason of such act having been done during the period of any vacancy in the office of the Chairman, Vice-Chairman, Secretary or member of such committee or sub-committee or for any other infirmity not affecting the merits of the case.] [Substituted by Section 3(c) of Rajasthan Act No. 15-A of 1973 - Published in the Rajasthan Gazette, Extraordinary., Part IV-A, dated 14.7.1973.]
