Section 7(4) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012
(4)(i)The Secretary shall, in consultation with the Chairperson, prepare the agenda for each meeting of the Commission and such notes shall as for as possible be self-contained;(ii)The records covering the agenda items shall be made readily available to the Commission for its reference;(iii)The agenda papers shall ordinarily be circulated to members atleast two clear working days in advance of the meeting, except in cases when urgent attention is required.
