Section 5(4) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(4)if a member is unable to attend a meeting of the Committee, the Stale Government may, after notice in writing to such member and the Chairperson, of the State Advisory Committee, nominate a substitute of such member to attend the meeting and such a substitute member shall have all the rights and privileges of such member in respect of that meeting.
