Section 24 in Punjab Regional and Town Planning and Development Act, 1995
24. Temporary association of persons.
(1)The Authority or any committee appointed under Section 23 may associate with itself any person whose assistance or advice it may require in the performance of its functions under this Act.(2)Any person associated with it by the Authority under sub-section (1), for any purpose shall have a right to take part in the discussions of the Authority relevant to that purpose but shall not have a right to vote at the meeting.
