Section 7 in The Beedi Workers Welfare Fund Act, 1976
7. Power to co-opt.-
(1)An Advisory Committee or the Central Advisory Committee may at any time and for such period as it thinks fit, co-opt any person or persons to the Advisory Committee.(2)A person co-opted under sub-section (1) shall exercise all the powers and functions of a member under this Act but shall not be entitled to vote.(3)The Advisory Committee or the Central Advisory Committee may, if it considers it necessary or expedient so to do, invite any person to attend its meeting and when such person attend any meeting, he shall not be entitled to vote thereat.
