Section 16(2) in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
(2)The Chief Executive Officer shall keep and maintain minutes book which shall contain the names of the members and officers of the Board present at a meeting. The minutes shall be duly signed by the Chairman of such meeting and confirmed by the Board. Each page of the minute book complied in the register shall be initiated or signed by the Chief Executive Officer in a top corner after it is confirmed. A copy of the confirmed minutes shall be sent to the Chairman, all members, the Government and any other authority concerned which the Chief Executive Officer may think fit within seven days after its confirmation. The minutes book shall be kept open to inspection at reasonable times to any member of the Board and the authorised representative of the State Government. The minutes book shall be kept in the safe custody of the Chief Executive Officer.
