Section 11 in The Jammu And Kashmir Commission Of Inquiry Act, 1962
11. Inquiry not to be interrupted by reasons of vacancy or change in constitution
(1)When the Commission consists of two or more members it may act notwithstanding the absence of the Chairman or any other member or any vacancy among its members:Provided that if the Government notifies the Commission that the services of the Chairman have ceased to be available, the ComÂmission shall not act unless a new Chairman is appointed.(2)Where during the course of an inquiry before the Commission a change has taken place in the constitution of the Commission by reason of any vacancy having been filled or by an increase in the number of members of the Commission or for any other reason, it shall not be necessary for the Commission to commence the inquiry afresh.
