(1) 10. Temporary association of persons with a 1 [Board] for particular purposes. -- A 1 [Board] may associate with itself for any particular purpose in such manner as may be determined by regulations made under this Act any person whose assistance or advice it may desire. (2) A person associated with it by the 1 [Board] under sub-section (1) for any purpose shall have a right to take, part in the discussions of the 1 [Board] relevant to that purpose, but shall not have a right to vote at a meeting of the 1 [Board].Open in Lexace · Ask the AI about this section
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