Section 12 in Punjab Gau-Sewa Commission Act, 2014
12. Vacancies not to invalidate proceedings of the Commission.
- No act or proceedings of the Commission shall be questioned or shall be invalid merely on the ground of existence of any vacancy in, or defect in the constitution of the Commission or any defect in the appointment of a person acting as Chairperson or a member or any irregularity in the procedure of the Commission, including issuing of notice for holding of a meeting, not affecting merits of the matter.
