Section 11(5) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(5)If a member is unable to attend a meeting of the Committee, the Central Government may, after notice in writing to such member and the Chairperson of the Central Advisory Committee, nominate a substitute of such member to attend the meeting and such a substitute member shall have all the rights and privileges of such member in respect of that meeting.
