Section 4(4) in The Board of the Trust Regulations, 2001
(4)The Board may appoint short-term consultants, inspectors or advisors [to carry out the affairs of the Trust for periods not exceeding six months at a time.] [Substituted 'to carry out its business, for a duration not exceeding six months' by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).]
