Section 9 — Vacancies, etc., not to invalidate proceedings of Commission.

The Commissions for Protection of Child Rights Act, 2005
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

Official Hindi (PDF) ↗

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