Section 35 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
35. Meetings of the Land board.
(1)The Land Board shall meet at such times and the places and shall observe such rules of procedure in regard to the transaction of business at its meetings as may be prescribed.(2)The Chairman, or in his absence, such member as may be chosen by the members present from among themselves shall preside at a meeting of the Land Board.(3)No member of the Land Board shall vote on, or take part in, the discussion of any question coming up for consideration at a meeting of the Land Board, if the question is one in which he is directly or indirectly interested.(4)All questions at a meeting of the Land Board shall be decided by a majority of the votes of the members present and voting and in the case of an equality of votes, the Chairman or in his absence, the member presiding shall have a second or casting vote.(5)All communications and orders of the Land Board shall be issued by the Secretary or by such officer subordinate to him as may be authorised by the Land Board in this behalf.
