Section 3(6) in Orissa State Bar Council Legal Aid Rules, 1986
(6)The Legal Aid Committee shall function, not withstanding any vacancy in its body and notwithstanding any defect in the election or continuance of any of its members, and no act or proceedings of the Committee shall be included merely by reason of the existence of a vacancy of vacancies in the body or any defect in the election or continuance of any of its members.
