Section 9 in Tamil Nadu State Commission for Women Act, 2008
9.
(1)The Commission or a committee thereof shall meet as and when necessary at least once in three months and shall meet at such time and place as the Chairperson may think fit.(2)The Commission shall regulate its own procedure and the procedure of the committees thereof.(3)All orders and decisions of the Commission shall be authenticated by the Member-Secretary or any other officer of the Commission duly authorised by the Member-Secretary in this behalf.
