12. Vacancy, etc., not to invalidate proceedings of Central Authority.
- No act or proceeding of the Central Authority shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of, the Central Authority; or(b)any defect in the appointment of a person acting as the Chief Commissioner or as a Commissioner; or(c)any irregularity in the procedure of the Central Authority not affecting the merits of the case.
