(2)[ The Joint Committee shall not include any person as member who is not a Councillor or a member of a Panchayat, but any person who in the opinion of the Committee, possesses special qualifications for serving in that Committee, may be allowed to participate as special invitees in the meetings of the committee.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
