Section 347A(4) in The Delhi Municipal Corporation Act, 1957
(4)The Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] may, if it so thinks fit, appoint one or more persons having special knowledge of, or experience in, the matters involved in such appeals, to act as assessors to advise the Appellate Tribunal in the proceedings before it, but no advice of the assessors shall be binding on the Appellate Tribunal.
