Section 15 in Punjab Regional and Town Planning and Development Act, 1995
15. Temporary association of persons.
(1)The Board may associate with itself in such manner and for such purpose as may be prescribed any person whose assistance or advice it may require in performing any of its functions under this Act.(2)Any person associated with it by the Board under sub-section (1) for any purpose shall have a right to take part in the discussion of the Board relevant to that purpose but shall not have a right to vote at a meeting.
