Section 9 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
9. Vacancies etc. not to invalidate proceedings of Commission.
- No act or proceeding of the Commission shall be invalid merely by reason of-(a)any vacancy in, or any defect in the Constitution of, the Commission ; or(b)any defect in the appointment of a person as the Chairperson or a Member ; or(c)any irregularity in the procedure of the Commission not affecting the merits of the case.
