Section 4(4) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Rules, 1986
(4)If a member is unable to attend a meeting of the Advisory Committee, the Government may, for reasons to be recorded in writing, nominate a substitute to attend the meeting and such a substitute (member) shall have all the rights of a member in respect of that meeting and any decision taken at the meeting shall not become invalid on the ground that the said substitute was a party to the decision.
