Section 4(3) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(3)If a member is unable to attend a meeting of the Advisory Committee or the Central Advisory Committee the Central Government may nominate, or the body which is represented by him may, by notice in writing signed on its behalf and by the said member, addressed to the Chairman of the Committee, depute a substitute in his place to attend the meeting and such nominated or deputed member shall have all the rights of a member in respect of that meeting.
