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State of Haryana - Section

Section 14 in Haryana Urban Development Authority (Conduct of Meetings) Regulations, 1977

14. Participation of non-members in the deliberation of the meeting of the Authority.

- (i) The Chairman's all have power to invite in a meeting any person(s) whose assistance or advice is considered necessary. Such person(s) shall have the right to attend such meeting of the Authority and to take part in their deliberations, but not the right to vote.
(ii)The Secretary and any other officer(s)/official(s) of the Authority permitted by the Chairman shall attend the meeting and shall furnish or explain any information as may be asked by the Authority. The Secretary will participate in the discussion as and when required, but shall have no right to vote.