Section 3 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990
3. Meeting.
- (i) The nuclear installation local authority shall normally meet once in two months for disposing of applications for licence received during the period. Special meetings may be convened for transacting urgent business, if any, desired by the Chairman.(ii)Quorum. - Three members of the Nuclear Installation Local Authority including the Director-General of Services Organisation, Department of Atomic Energy, Kalpakkam shall constitute a quorum for any meeting.(iii)Agenda. - Besides the applications received for licence, the agenda shall include items falling within the scope of the provisions of the Act.(iv)Circulation of the minutes. - The Secretary shall circulate the minutes of the meeting within a weeks time from the date of the meeting. In the case of items where the technical advice/experts opinion of the power station authorities on any application or any other matter required, the Secretary shall refer such matters to the Chief Project Engineer, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Atomic Power Project, Station Superintendent, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Atomic Power Station for such technical advice/experts opinion and place the same before the authority for final decision.
