Section 19(4) in The Bombay Reorganisation Act, 1960
(4)For the purpose of assisting the Election Commission in the performance of its functions under sub-section (2), the Commission shall associate with itself such five persons as the Central Government shall be order specify, being persons who are members either of the Legislative Assembly of the State or of the House of the People representing the State;Provided that none of the said associate members shall have a right to vote or to sign any decision of the Election Commission.
