The Commissions for Protection of Child Rights Act, 2005

9. Vacancies, etc., not to invalidate proceedings of Commission.-

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 the Chairperson or a Member; or

c.      any irregularity in the procedure of the Commission not affecting the merits of the case.