Section 105(5) in Tamil Nadu Maritime Board Act, 1995
(5)The Government may, by general or special order, provide for -(a)the calling of the meetings of the Consultative Committee and the procedure of meetings;(b)the duties of the Secretary of the Consultative Committee;(c)the term of the office of persons appointed to be members of the Consultative Committee to represent any of the aforesaid interests, travelling allowance and daily allowance to the members of the Consultative Committee and rate thereof.
