Section 26(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)An Advisory Committee may at any time co-opt a person or persons to the Finance Sub-Committee and any person so co-opted shall exercise all the powers and functions of a member of such sub-committee, but shall not be entitled to vote and shall not solely by reason of being so co-opted by a member of that Advisory Committee.
