Section 5(1) in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
(1)The Chief Executive Officer shall give not less than ten clear days notice of every meeting and in the case of a special meeting not less than five clear days notice in writing to all the members at their usual address stating the date, time and place of such meeting and the business to be transacted at such meeting:Provided that the period of notice may be waived if the date, time and place of such meeting has already been fixed at the previous meeting or if the Chairman considers it necessary to hold a meeting for the transaction of any emergent business:Provided further that the date, time and place of the adjourned meeting shall be announced at the meeting before it is adjourned and no separate notice shall be necessary.
