Section 54 — Power to co-opt:-The Committee shall have the right to co-opt in a consultative capacity persons employed in the establi

Power to co-opt:-The Committee shall have the right to co-opt in a consultative capacity persons employed in the establishment having particular or 1 Subs. by G.S.R. 1078, dated 4th August, 1962. 2 Ins. by G.S.R. 289, dated 2nd March, 1982 (w.e.f. 13-3-1982). 3 Ins. by G.S.R. 289, dated 2nd March, 1982 (w.e.f. 13-3-1982). 4 Subs. by G.S.R. 1078, dated 4th August, 1962. 5 Subs. by G.S.R. 1151, dated 11th October, 1974. 64 The Industrial Disputes (Central) Rules, 1957 Rule 55 special knowledge of a matter under discussion. Such co-opted member shall not be entitled to vote and shall be present at meetings only for the period during which the particular question is before the Committee.

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