Section 10 in The Pepsu Townships Development Board Act, 1954
10. Power of Board to associate other persons.
- The Board 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 carrying out any of the provisions of this Act or rules made thereunder; and such person shall have a right to take part in the discussions of the Board relevant to the purpose, but shall not have a right to vote.
