239. Panchayat to invite designated officer or person to attend meetings.
(1)If in respect of any matter which is to be dealt with by a panchayat, the State Government so directs by a general or special order, it shall be the duty of the panchayat to invite such officer or person as may be designated by the State Government as an officer or person possessing technical knowledge and experience pertaining to such matter to attend the meeting of the panchayat or, as the case may be, of its committee whenever such matter is to be dealt with thereat.(2)Where, upon such invitation, any such officer or person attends any meeting of the panchayat or, as the case may be, of its committee, he shall be entitled to take part in the discussion which may be held in respect of matter at the meeting but shall not be entitled to vote.(3)Where any such officer or person attends any such meeting he shall be paid such allowances at such rates as may be prescribed.
