Section 14(3) in Karnataka Secondary Education Examination Board Act, 1966
(3)A person associated under sub-section (1) or co-opted under subsection (2) shall not be deemed to be a member of the Board or the committee, as the case may be, and shall have no right to vote at any meeting thereof, but he may take part in the discussions of the Board or the committee relevant to the purpose for which he was associated or co-opted.
