Section 13 in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
13. Resolution to be voted on conclusion of debate.
(1)The Chairman may on the conclusion of a debate on a resolution or at any time when the Chairman is satisfied that the resolution has been sufficiently discussed, put the same to the vote of the meeting. Against every resolution passed at a meeting, a remark shall be made in the minutes of the meeting as "passed by majority" or as "passed unanimously", as the case may be.(2)(i)When there are one or more amendment to a resolution, the Chairman shall first put to vote the amendment or amendments one by one.(ii)If all amendments are lost, the Chairman shall put the resolution to vote.(iii)If any amendment or amendments are carried, the Chairman shall put to vote the resolution incorporating the amendment or amendments which have been carried together.(iv)The Chairman may group together the amendments which are substantially the same.(3)The resolution with or without an amendment or amendments as finally carried under clause (2) shall be deemed to be the decision of the Board.
