Section 3(5) in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
(5)The Board may associate with itself, in such manner and for such purpose as may be determined by regulation, any person whose assistance or advice, it may desire for carrying out the objects of the Trust :Provided that such person shall have a right to take part in the discussion relevant to that purpose but shall not have right to vote at a meeting of the Board and shall not be a member for any other purpose :Provided further that the maximum number of persons so associated shall not exceed eight and so far as possible the person so associated shall belong to the registered organizations or from the professionals.
