Section 10 in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
10. Order of business at a meeting.
- The agenda of business to be transacted at a meeting of the Board shall generally be in the following order, namely: -(i)confirmation of the minutes of the previous meeting;(ii)reports of action taken on the decision at the previous meeting;(iii)matters relating to urgent official business brought forward by the Chairman;(iv)any resolution regarding change of agenda;(v)resolutions;(vi)statement of receipts and expenditure;(vii)progress report;(viii)items such as Budget Plans Programmes and Audit Reports;(ix)any matter which the State Government or any other officer authorised by the State Government in this behalf may require the Board to consider;(x)any other matter which may be brought up at the meeting with the permission of the Chairman.
