Section 10 in Road Transport Corporations Act, 1950
10. Temporary association of persons with a [Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).] for particular purposes
(1)A [Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).] may associate with itself for any particular purpose in such manner as may be determined by regulations made under this Act any person whose assistance or advice it may desire.(2)A person associated with it by the [Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).] under sub-section (1) for any purpose shall have a right to take part in the discussions of the [Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).] relevant to that purpose, but shall not have a right to vote at a meeting of the [Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).].
