Section 8 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
8. Power to co-opt
.-(1) An Advisory Committee or the Central Advisory Committee may, at any time and for such period as it thinks fit, co-opt any person or persons to the Advisory Committee.(2)A person co-opted under sub-rule (1) shall exercise all the powers and functions of a member under these rules, but shall not be entitled to vote.
