Section 14 in Arunachal Pradesh Housing Board Act, 2014
14. Association of persons with the Board.
(1)The Board may associate with itself, any person whose assistance or advice it may deem fit for carrying into effect any of the provisions of this Act provided that the number of such persons shall not, at any time be more than three.(2)A person so associated with the Board under sub-section (1) for any purpose shall have the right to take part in the meetings of the Board relevant to that purpose, but shall not have the right to vote.(3)The State Government may, by order, depute its representatives in addition to those who are members of the Board to attend any meeting of the Board, on such items or subjects as the State Government may specify, but such representatives shall not have the right to vote.
