Report No. 24
Section 8A (New)
After section 8 of the principal Act, the following section shall be inserted, namely:-
"8A. Inquiry not to be interrupted by reason of vacancy or change in constitution.-(1) Where the Commission consists of two or more members, it may act notwithstanding the absence of the Chairman or any other member or any vacancy among its members:
Provided that, if the appropriate Government notifies the Commission that the services of the Chairman have ceased to be available, the Commission shall not act unless a new Chairman is appointed.
(2) Where during the course of an inquiry before a Commission, a change has taken place in the constitution of the Commission by reason of any vacancy having been filled or by an increase in the number of members of the Commission or for any other reason, it shall not be necessary for the Commission to commence the inquiry afresh.".