Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 8 in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959 8. Vacancy, etc., not to invalidate proceedings. - The proceedings of the Commission shall not be invalidated by any vacancy or by the absence of a Member.
