For the purpose of advising the Central Government and the [Tribunal][on such matters arising out of the administration of this Act as may be referred to it by that Government [or the Tribunal] [ Substituted by Act 31 of 1965, Section 53, for Sections 410 to 415 (w.e.f. 15.10.1965).],[the Central Government may constitute an Advisory Committee consisting of not more than five persons with suitable qualifications.] [ Substituted by Act 31 of 1965, Section 53, for Sections 410 to 415 (w.e.f. 15.10.1965).]
