(2)[ The Advisory Board shall consist of a chairperson who shall be the Chief Electrical Inspector and seven other members to be appointed by the State Government amongst the persons having knowledge or experience in the fields of ropeway, structural, mechanical, electrical and metallurgical engineering;Provided that the Board may invite an expert in the meeting of the Board and such invitee may take part in the meetings but shall not have right to vote in the meeting.] [Sub-section (2) substituted by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).]
