(5)For the purpose of assisting the Election Commission in the performance of its functions under this section, the Commission shall associate with itself five persons of whom three shall be elected by the members of the Interim Body established under Section 3 of the Nagaland (Transitional Provisions) Regulation, 1961 (Regulation 2 of 1961), from among themselves and two shall be nominated by the Central Government:Provided that none of the said associate members shall have a right to vote or to sign any decision of the Election Commission.
