Section 25(2) in The Punjab Reorganisation Act, 1966
(2)For the purpose of assisting it in the performance of its functions under sub-section (1), the Delimitation Commission shall associate with itself in respect of each State and Union Territory such six persons as the Central government may by order specify, being persons who are members either of the House of the People or of the Legislative Assembly of Haryana, Punjab or Himachal pradesh :Provided that such persons shall be chosen, as far as practicable from among those members who were associated before the commencement of this Act with the Delimitation Commission in delimiting constituencies of Punjab or Himachal Pradesh :Provided further that none of the associate members shall have a right to vote or to sign any decision of the Delimitation Commission.
