Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 24 in The Delhi Vidyut Board Rules, 1997 24. Officers not entitled to vote. - The Chairman may invite any officer of the Board to attend any meeting of the Consultative Council and such officer with the consent of Chairman may take part in the deliberations of the Consultative Council, but shall not be entitled to vote.
