Section 8 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
8. Power to co-opt.
(1)An 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.
