Section 3(3) in The U.P. Bhagirathi River Valley Authority Act, 1999
(3)The Authority may associate with itself in such manner and for such purposes as may be determined by it, such other persons whose assistance or advice it may desire for complying with any of the provisions of this Act and the persons so associated shall have the right to take part in the discussions of the Authority relevant to the purpose for which they have been so associated but shall not be entitled to vote.
