Section 8(4) in The Punjab State Commission for Scheduled Castes Act, 2004
(4)The Commission may invite any representative of the National Commission for Scheduled Castes and Scheduled Tribes to any of its meeting or may associate with itself, in such manner and for such purpose as it may deem necessary, any person whose assistance or advice, it may need in complying with any of the provisions of this Act or in carrying out any of its functions under this Act; and a person so invited or associated, shall have the right to take part in the discussion of the Commission, but shall not have the right to vote.
