(1)The Committee may co-opt in the prescribed manner such number of persons, not exceeding four, as it deems fit to be members of the Committee from among persons not belonging to any of the categories referred to in Clauses [(j) and (k)] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] of Sub-section (1) of Section 6.(2)The term of office of the co-opted members shall be co-terminous with the term of other members as specified in Section 9.(3)The co-opted members shall have right to take part in the proceedings at every meeting of the Committee but, shall not have right to vote at any such meeting.
