Section 27 in Bihar Coal Mining Area Development Authority Rules, 1988
27. Special invitee in the Board's meeting of any person.
- Authority by a majority vote may invite any person having expertise on any subject as special case to attend any meeting of the Authority for any specific reason. Such special invitee shall have no right to vote in the meeting of the Authority but shall be entitled to tender advice and take part in the deliberation. He shall be entitled to allowances as admissible to the Class I Officers of the State Government under the Bihar Travelling Allowances Rules. The Chairman or Managing Director may invite a Government officer or any officer of Public Undertaking as a special case to attend the meeting of the Authority.
