Section 3(iv) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990
(iv)Circulation of the minutes. - The Secretary shall circulate the minutes of the meeting within a weeks time from the date of the meeting. In the case of items where the technical advice/experts opinion of the power station authorities on any application or any other matter required, the Secretary shall refer such matters to the Chief Project Engineer, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Atomic Power Project, Station Superintendent, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Atomic Power Station for such technical advice/experts opinion and place the same before the authority for final decision.
