Section 7(6) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(6)Where any vacancy in the membership of the Committee has arisen due to death, resignation or otherwise, or where in the opinion of the Consolidation Officer, a member is unable to discharge his duties properly, such vacancy shall be filled up or such member replaced, without undue delay, by nomination by the Consolidation Officer :Provided that any order passed or anything done in consultation with the said Committee under the provisions of this Act or these rules, shall not be invalid by reason of such vacancy arising due to death, resignation or otherwise.
