Section 13 in Bihar State Minorities Commission Act, 1991
13. Filling of vacancy or change in constitution of Commission.
(1)The Commission shall continue to function notwithstanding any vacancy caused by reason of resignation or otherwise of chairman, Vice-Chairman or of any Member of the Commission.(2)The Government may at any stage fill such vacancy in the Commission.(3)If during the continuation of the 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 affect any investigation, proceedings or action already taken by the Commission.
