(4)The Central Government shall provide the Authority with such officers and staff as may be necessary for the efficient exercise of the powers of the Authority under this Act.[19-A. Vacancies, etc., not to invalidate proceedings [Inserted by Act 3 of 2006, Section 3 (w.e.f. 1.3.2006). ].-No proceeding before the Authority shall be questioned or shall be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Authority.]
