Section 8(4) in The Maharashtra State Commission For, Women Act, 1993
(4)The Commission may invite any representative of the National Commission for Women to any of its meetings, or may associate with itself, in such manner and for such purposes as it may deem necessary, any person whose assistance or advice it may need in complying with any of the provisions of this Act or in carrying out any of its functions under this Act; and a person so invited or associated shall have the right to take part in the discussions of the Commission relevant to the purposes for which such representative or person has been invited or associated, but shall not have the right to vote.
