Section 7 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
7. Constitution of Consolidation Committee under Clause (i) of Section 2.
(1)The Consolidation Committee shall consist of not less than seven and not more than fifteen members.(2)No person shall be a member of the Consolidation Committee who is :(a)below 21 years of age; or(b)of unsound mind.(3)The members of the Consolidation Committee shall be nominated by the Consolidation Officer so as to include the categories of persons mentioned in Clause (i) of Section 2 and such other person as he considers suitable to represent the land-owners of the unit.(4)A convenor of the Consolidation Committee shall be nominated by the Consolidation Officer from amongst its members.(5)A list of names of the,members along with the name of the convenor shall be published in the unit by the Assistant Consolidation Officer.(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.(7)The Director of Consolidation may, where he is of the opinion that the Consolidation Committee is not representative of villagers of the unit, dissolve the same and constitute another in the manner prescribed under Sub-rule (3).
