19. Temporary Association of Members with The Board for particular purposes. - (1) The Board may associate with themselves, in such manner and for such period as may be prescribed by rules made under section 138 [any person or persons] whose assistance or advice they may desire in carrying out any of the provisions of this Act.
(2)A person associated with themselves by the Board under sub-section (1) for any purpose shall have a right to take part in the discussions of the Board relative to that purpose, but shall not have a right to vote at a meeting of the vote at a meeting of the Board, and shall not be a member of the Board, and shall not be a member of the Board for any other purpose.
