Section 4F in Karnataka Town and Country Planning Act, 1961
4F. Temporary association of persons with the Planning Authority for particular Purposes.
(1)Every Planning Authority may associate with itself in such manner and for such purposes as may be prescribed any person whose assistance or advice it may desire in performing any of its functions under this Act.(2)Any person associated with it by the Planning Authority under subsection (1) for any purpose shall have a right to take part in the discussions of the Planning Authority relevant to that purpose but shall not have a right to vote at a meeting.
