Section 4(2) in Maharashtra Jeevan Authority Act, 1976
(2)Notwithstanding anything contained in this Act, with effect from the commencement date, all the powers, duties and functions of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall, at any time, be exercised, performed and discharged by the Members, who are for the time being holding offices specified in [clauses (a), (aa), (bb), (b)] [These words brackets and letters were substituted for the word brackets and letters 'clauses (a), (b)' by Maharashtra 25 of 1997; Section 8(4).],(c), (d), and (g) of sub-section (1), and the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be deemed to be validly constituted even though all or any of the other Members may or may not have been appointed for the time being.
