Section 12 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
12. Temporary association of persons with Executive Committee for particular purposes.
(1)The State Executive Committee may associate with itself in such manner and for such purposes as may be prescribed any person whose assistance or advice it may be desired to obtain in performing any of its functions under this Act.(2)A person associated with State Executive Committee under sub-section (1) for any purpose shall have the right to take part in the discussions of the Executive Committee relevant to that purpose, but shall not have a right to vote at a meeting of the said Committee and shall not be a member for any other purpose.
