Section 9 in The Commissions For Protection Of Child Rights Act, 2005
9. Vacancies, etc., not to invalidate proceedings of Commission.-
No act or proceeding of the Commission shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of, the Commission; or(b)any defect in the appointment of a person as the Chairperson or a Member; or(c)any irregularity in the procedure of the Commission not affecting the merits of the case.
