Section 16(2) in The Auroville Foundation Act, 1988
(2)The Governing Board shall have the power to co-opt as members of any committee, appointed under sub-section (1), such number of persons who are not members of the Governing Board as it may think fit, and the persons so co-opted shall have the right to attend the meetings of the committee, and take part in the proceedings of the committee, but shall not have the right to vote.
