Section 8(4) in Tamil Nadu Land Improvement Schemes Act, 1959
(4)(a)The Government may, from time to time, on the recommendation of the Land Improvement Board, appoint any person whose assistance or advice the Land Improvement Board may desire in carrying out any of the provisions of this Act to associate himself with the Land Improvement Board in such manner, for such purposes and for such period as the Government may, by order, specify.(b)A person associated with the Land Improvement Board under clause (a) for any purpose shall have a right to take part in the discussions, but shall not have a right to vote at a meeting of the Land Improvement Board, and shall not be a member for any other purpose.
