Section 25 in Gujarat Educational Innovations Commission Act, 2009
25. Temporary associations of persons with Commission or Council.
(1)(a)The Commission may associate with itself in such manner and for such purpose, as may be determined by the regulations, any person whose assistance or advice it may require in performance of its functions.(b)A person associated by the Commission with it under clause (a) shall have the right to speak in or otherwise to take part in the meetings of the Commission but shall not have the right to vote thereat.(c)The Commission may provide for payment of such allowances and expenses to a person associated with it under clause (a) as may be determined by regulations.(2)(a)The Council may associate with itself in such manner and for such purpose, as may be determined by the regulations, any person whose assistance or advice it may require in performance of its functions.(b)A person associated by the Council with it under clause (a) shall have the right to speak in or otherwise to take part in the meetings of the Council but shall not have the right to vote thereat.(c)The Council may provide for payment of such allowances and expenses to a person associated with it under clause (a) as may be determined by bye-laws.
