Section 3 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
3. Board of Publicity Materials Censorship.
(1)For the purpose of granting certificate of Publicity Materials Censorship in respect of publicity material, the Government may, by notification, constitute a Board to be called the Tamil Nadu Board of Publicity Materials Censorship which shall consist of a Chairman and not more than five other members appointed by the Government.(2)The Publicity Materials Censor Officer appointed under sub-section (1) of section 4 shall be the Member-Secretary to the Board.(3)The members of the Board shall consist of officials and non-officials.(4)The Chairman and the members of the Board shall hold office for such term as may be prescribed.(5)The Chairman of the Board shall receive such remuneration as may be determined by the Government and the members of the Board, other than the Publicity Materials Censor Officer, shall receive such allowances or fees for attending meetings of the Board as may be prescribed.(6)The meetings of the Board shall be held at such place and time and in such manner as may be prescribed.
