Section 4(2) in The Protection of Human Rights Act, 1993
(2)No appointment of a Chairperson or a Member shall be invalid merely by reason of any [vacancy of any Member in the Committee referred to in the first proviso to sub-section (1)] [Substituted by Act 43 of 2006, Section 4, for "vacancy in the Committee" (w.e.f. 23.11.2006).].
