Section 24 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
24. Vacancies not to invalidate proceedings .-No act or proceeding of the Central Co-ordination Committee, the Central Executive Committee, a State Co-ordination Committee or a State Executive Committee shall be called in question on the ground merely on the existence of any vacancy in or any defect in the constitution of such Committees.
