13. Vacancy or defect not to invalidate proceedings.
- No act or proceedings of the commission under this Act shall be questioned on the ground merely of the existence of any vacancy in, or defect in the nomination of chairman, vice chairman or of a member or in the constitution of the commission:Provided that the commission shall not act or take any proceedings at any time when, by reason of any vacancy occurring, the number is less than one-half of the total number of non- official members in the commission.
