Section 20(3) in Andhra Pradesh Agricultural University Act, 1963
(3)The Board may, for purposes of consultation, invite any person having practical experience or special knowledge of any subject under its consideration to attend its meeting. Such person shall have right to speak in, and otherwise to take part in the proceedings of such meeting, but shall not by virtue of this sub-section, be entitled to vote any such meeting. A person attending any such meeting shall be entitled to such allowances as may be prescribed.
