Section 20(5) in Punjab Water Supply and Sewerage Board Act, 1976
(5)The Board shall, in a meeting convened for the purpose, examine the draft scheme in all its aspects. In the case of a Municipal Committee, the President and Executive Officer or the Secretary, and in the case of any other local authority, a representative of such authority, concerned in the scheme, shall be invited to attend such meeting. Each such person may participate in the discussion, express his opinion about any aspect of the scheme, but shall not be entitled to vote.
