.The Commission shall, subject to any rules that may be made in this behalf, have power to regulate its own procedure (including the fixing of places and times of its sittings and deciding whether to sit in public or in private) [* * *] [18. Certain words omitted by Act 79 of 1971, Section 11.].[8-A. Inquiry not to be interrupted by reason of vacancy or change in the constitution of the Commission [19. Substituted by Act 79 of 1971, Section 10.](1)Where 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.(2)Where during the course of an inquiry before a Commission, a change has taken place in the constitution of the Commission by reason of any vacancy having, been filled or by any other reason, it shall not be necessary for the Commission to commence the inquiry a fresh and the inquiry may be continued from the stage at which the change took place.
