Section 17(3) in Mising Autonomous Council Act, 1995
(3)The Principal Secretary shall be present and take part in the discussion of all the meetings of the General Council or the Executive Council or any committee of the General Council and may, with the consent of the Chief Executive Councilor or any other person presiding over such meeting for the time being, as the case may be, at any time make a statement or give explanation of the facts and circumstances but shall not be entitled to vote in any such meeting.
