Section 3(6) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(6)The State Board may associate itself, in such manner and for such purposes as may be prescribed with any person whose assistance or advice it may desire to have in the performance of any of its functions under the Act, and the person so associated shall have the right to take part in the meetings of the State Board relating to that purpose as a special invitee and shall not be considered as a member of the State Board.
