(1)The Committee may co-opt in the prescribed manner such number of persons, not exceeding four, as it deems fit to be members of the Committee from among persons not belonging to any of the categories referred to in Clauses [(j) and (k)] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] of Sub-section (1) of Section 6.
