Section 19(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(2)An Advisory Committee may at any time co-opt a person or persons to the finance sub-committee and any person so co-opted shall exercise all the powers and functions of a member of such sub-committee, but shall not be entitled to vote and shall not solely by reason of being so co-opted be a member of that Advisory Committee.
