Section 11 in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010
11. Rules of procedures to transact business of an Authority.
(1)The Authority shall meet atleast once in a month at the head office of the Authority.(2)The decision to be taken in a meeting of the Authority shall be based on resolution passed in the meeting.(3)One-third of the total members of the Authority shall form a quorum and all acts of the Authority shall be decided by a majority of the members present.(4)The Chairman of the Authority shall be Chairperson for the meeting. In his absence, the Chief Executive of the Authority shall be the Chairperson for the meeting. In their absence, other members of the Authority present may nominate one among them to act as Chairperson for that particular meeting.
