Section 9(6) in The Central Vigilance Commission Act, 2003
(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 Central Vigilance Commissioner or as a Vigilance Commissioner; or(c)any irregularity in the procedure of the Commission not affecting the merits of the case.
