Section 18 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
18. Meetings of the Board and the Committee.
(1)(a)The Board shall meet at least once in every three months.(b)The Committee shall meet at such times as may be prescribed.(2)The Chairman of the Board and, in his absence, [. . .] [Omitted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] the person chosen by the directors presents, from among themselves, shall preside at the meetings of the Board.(3)The meetings of the Public Relations Committee and the Tariff Committee shall be presided over by the Chairman of the Board and the meetings of the Tenders Committee, the Employment Committee and the Management Committee shall be presided over by the Managing Director.(4)The meetings of other Committees shall be presided over by such director as may be specified by the Board.(5)In the absence of the director who is to preside at meetings under sub-section (3) or sub-section (4), the remaining members of the Committee concerned shall choose one among themselves to preside at the meeting concerned.(6)The Board and the Committees shall observe such rules of procedure in regard to the transaction of business at meetings as may be prescribed.(7)All issues at any meeting of the Board or any Committee shall be decided by a majority of the votes of the directors or the members of the Committee present and voting and in the case of equality of votes, the person presiding shall have and exercise a second or casting vote.(8)If, for any reason, a director referred to in [clause (aa), clause (b), clause (c) or clause (d) of section 4] [Substituted for the expression 'clause (b), clause (c), clause (d), or section 4 or in sub-section (2) of Section 4' by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1997 (Tamil Nadu Act 56 of 1997).] [* * *] [The expression 'or in sub-section (2) of section 40-A' inserted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985) was later substituted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1997 (Tamil Nadu Act 56 of 1997).] is unable to attend any meeting of the Board or of any Committee, the Government may, by order, in writing nominate an officer of the Government or an officer of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Development Authority or an officer of the Municipal Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], as the case may be, to attend such meeting and the officer so nominated shall, for the purposes of this Act, be deemed to be a director.
