Section 7(1) in Bihar Commission for Protection of Child Right Rules, 2010
(1)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 chairperson or a Member;(c)Any irregularity in the procedure of the Commission not affecting the merits of the case.
