Section 9(1) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(1)The Corporation or any of its committees may invite any officer of the Central Government, State Government, local authority or any organisation or any person to attend its meeting or meetings as a special invitee for the purpose of assisting or advising it on any matter or matters. The officer or person so invited may take part in the proceedings, but shall have no right to vote.
