Section 7 in The Orissa (State) Council for Child Welfare Rules, 1996
7. Authorities of State Council.
(1)The State Council shall have the following authorities, namely(a)General Council;(b)Executive Council;(c)District Council; and(d)Such other authorities as may be constituted, from time to time, by the Executive Council.(2)No act or proceeding of any of the authorities of the State Council shall be invalid merely by reason of the existence of any vacancies or any defect in the constitution of the said authorities.General Council
