Section 14 in Karnataka Secondary Education Examination Board Act, 1966
14. Temporary association of persons with the Board, etc.
(1)The Board may associate with itself persons not exceeding three, whose assistance or advice it may desire in performing any of its functions under this Act.(2)The Board may co-opt persons, not exceeding three in each case, to the Examiners' Committee or other committees for special purposes.(3)A person associated under sub-section (1) or co-opted under subsection (2) shall not be deemed to be a member of the Board or the committee, as the case may be, and shall have no right to vote at any meeting thereof, but he may take part in the discussions of the Board or the committee relevant to the purpose for which he was associated or co-opted.
