Section 12(2) in The Assam Reorganisation (Meghalaya) Act, 1969
(2)For the purpose of assisting the Election Commission in the performance of its functions under this section, the Commission shall associate with itself such number of associate members not exceeding five as the Governor may nominate to represent Meghalaya:Provided that none of the associate members shall have a right to vote or to sign any decision of the Election Commission.
