Section 4 in The Board of the Trust Regulations, 2001
4. Manner of associating persons for assistance or advice [***] [Omitted 'other than Members' by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).].
(1)The Board may associate with itself, any person representing a registered organization or a professional, such as a parent having a child with disability, legal expert, financial consultant, rehabilitation professional, management consultant, or any other person or professional, who in the opinion of the Board can give assistance or advice or contribute to furtherance of the objectives of the Trust:[Provided that such person or professional to be associated with the Board shall have three years working experience in the area of disability and shall not be more than sixty five years of age.] [Inserted by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).](2)The maximum number of persons so associated and invited to the meetings of the Board at any given point of time, and on any given agenda item taken up for discussion by the Board, shall not exceed eight.(3)A person or professional associated with the Board shall not be a Member of the Board, and shall not have the right to vote at the meetings of the Board.(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).](5)The Board may by resolution appoint any person or professional who in its opinion can give assistance or advice or contribute to [carry out affairs of the Trust.] [Substituted 'carry out its business' by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).](6)The Chief Executive Officer in consultation with the Chairperson of the Board may take emergent action to appoint any person or professional as short term consultant, or inspector, or adviser to [carry out affairs] [Substituted 'carry out the business' by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).] of the Trust, whenever exigencies of the situation so demand in the interest of the Board, and to have the same ratified by the Board in its next meeting.(7)In case a person or a professional is invited to attend a meeting of the Board or a meeting of the committee or a Sub-committee constituted by the Board, he shall be entitled to receive a sitting fee of rupees five hundred for each day of the meeting in addition to the Travelling Allowance/Dearness Allowance as may be admissible as per the Central Government rules.(8)In case a person or professional is appointed as a short term consultant, inspector, or advisor to [carry out affairs] [Substituted 'carry out the business' by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).] of the Trust, he shall be entitled to receive consolidated consultation fee as may be determined by the Board.
