Section 5 in Tamil Nadu Infrastructure Development Board Regulations, 2013
5. Meetings of the Executive Committee.
(1)The Executive Committee shall meet at least once in a quarter, or as and when desired by the Chairman of the Executive Committee.(2)Intimation for the meeting shall be sent to all the members at least seven days prior to the date of the meeting along with the agenda for the meeting. The agenda for the meeting shall also be circulated through the electronic mails.(3)Urgent meetings may be held at shorter notice of less than seven days with the concurrence of all the members.(4)Urgent subjects which cannot wait till the next meeting of the Executive Committee, the process of circulating the agenda papers to the members may be resorted to and it shall be ensured that the agenda is circulated to all the members available in India.(5)The minutes of the meeting shall be prepared by the Chief Executive Officer and approved by the Chief Secretary as Chairperson of the Executive Committee and confirmed in the next meeting of the Executive Committee.(6)The quorum for the Executive Committee shall be one third or two whichever is higher.
