Section 22(2) in The Protection of Human Rights Act, 1993
(2)No appointment of a Chairperson or a Member of the State Commission shall be invalid merely by reason of [any vacancy of any Member in the Committee referred to in sub-section (1)] [Substituted by Act 43 of 2006, Section 13, for "any vacancy in the Committee" (w.e.f. 23.11.2006).].
