16. Temporary association of members with the Board for particular purposes.
(1)The Board may associate with themselves, in such manner and for such period as may be prescribed by rules made under section 149, any person or persons whose assistance or advice they may desire in carrying out any of the provisions of this Act.(2)A person associated with themselves by the Board under sub-section (1) for any purpose shall have a right to take part in the discussions of the Board relative to that purpose, but shall not have a right to vote at a meeting of the Board, and shall not be a member of the Board for any other purpose.
