Section 18 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
18. Subject and motion in the meeting.
(1)No subject which has not been included in the agenda shall be taken up for discussion at the meeting except with the consent of the Chairman.(2)Any amendment may be suggested to any proposal and such amendment shall be proposed by one member and seconded by another. Such amendment shall be recorded in the minutes before the same has been taken up for discussion.(3)No member shall address without the permission of the Chairman. The decision of the Chairman in granting such permission is final.(4)Every member is entitled to call the attention of the Chairman on a point of order. The Chairman shall decide on all points of order and his decision thereon shall be final.(5)After discussion on a motion, the matter shall be put to voting. The voting shall be by voice, or by raising of hands, or by ballot, as may be decided by the Chairman.(6)The motion or the amendment to the proposal shall be put to vote one after another in the order as indicated in the agenda.(7)The Chairman shall, at his discretion, adjourn any meeting. If the meeting is adjourned to any day other than the next working day, fresh notice shall be issued to the members.(8)The minutes of the proceedings of each meeting shall be drawn up and duly recorded in a book to be kept for that purpose and signed by the Chairman.Explanation. - "Chairman" in this rule includes a Vice-Chairman or member presiding the meeting for the occasion.(9)Within three days of the date of meeting, an attested copy of the minutes of the proceedings of such meeting shall be sent to the Director, the Board and the Government.(10)Similarly, the minutes of the proceedings of every sub-committee and special committee appointed by the market committee shall be recorded in writing and submitted to the market committee.(11)The Secretary shall have the custody of the book of the minutes of the proceedings of the meetings.(12)The Secretary may attend every meeting of the market committee including sub-committee or special committee and take part in the discussion thereat; but shall not have the right to move any resolution or amendment to resolution or to vote.
