Section 4 in Tamil Nadu Infrastructure Development Act, 2012
4. Meeting of the Board.
(1)The Board shall meet at such time and place and shall observe such rules of procedure in regard to transaction of business at its meetings, including the quorum at such meetings as may be provided in the regulations.(2)When the Chairperson of the Board, or in his absence the Vice-Chairperson, and in the absence of both the Chairperson and the Vice-Chairperson, any other member chosen by the members present from amongst themselves shall preside over the meeting of the Board.(3)All questions at a meeting of the Board shall be decided by a majority of the votes of the members present and voting and, in the case of any equality of votes, the person presiding shall have a second or casting vote.(4)The Minister-in-charge of the administrative department and the Secretary to Government of the administrative department shall be the special invitees at the meetings of the Board:Provided that the Chairperson may allow any person as he deems necessary to be a special invitee.
