Section 17 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
17. Temporary association of persons with the Commission for particular purposes.
(a)The Regulatory Commission may associate with itself any person whose assistance or advice it may desire in carrying out any of the provisions of the Act or Rules made thereunder.(b)A person associated with it by the commission under sub-section (a) for any purpose may be invited by the Commission to take part in the discussions relevant for the purpose, or in any meeting of the Commission in which the relevant purpose is included as an agenda item of the meeting of the Commission. But such person shall not have a right to vote at a meeting of the Commission and shall not be a member for any other purpose.(c)A person associated with the Commission for the purpose of this Rule 17 shall be paid a sitting fee of Rs. 500/- per day and Travelling Allowance at the rates admissible and applicable to Class I Chhattisgarh State Government Servants for the time being in force.
