Section 6(2) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(2)The Board shall have the power to co-opt as members of any committee appointed under sub-section (1) aforesaid, such number of persons, who are not members of the Board as it may think fit and the persons so co-opted shall have the right to attend meetings of the committee and take part in its proceedings but shall not have the right to vote.
