Section 9(2) in Tamil Nadu Khadi and Village Industries Board Rules, 1960
(2)The Secretary shall keep a record of the members of the Board and their address. If a member changes his address, he shall notify his new address at the earliest opportunity to the Secretary, who shall, thereupon, enter his new address in the record. The Secretary shall make available, if required, papers connected with the items on the agenda during the meetings of the Board and shall also make available, if required, information relating to the affairs of the Board to any of the members, provided that the Secretary shall bring this to the notice of the President.
