Section 26(5) in Tamil Nadu National Law School Act, 2012
(5)The Executive Council may, for the purpose of consultation, invite any person having special knowledge or practical experience in any subject under consideration to attend any meeting. Such person may speak in and otherwise take part in the proceedings of such meeting but shall not be entitled to vote. The person so invited shall be entitled to such daily and travelling allowances as are admissible to a member of the Executive Council.
