Section 9(6) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(6)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 acting as the Chief Vigilance Commissioner or as a Vigilance Commissioner; or(c)any irregularity in the procedure of the Commission not affecting the merits of the case.
