Section 7 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
7. Meetings of Authority, its proceedings and quorum.
(1)The Authority shall meet for the transaction of its business at least once in two months on such date and at such time, as the Chairperson may determine:Provided that the Authority may, in special circumstances meet at any time and at any place in the State, as may be determined by the Chairperson.(2)The Chairperson may, in his absence by reason of leave or illness or for any other reason, authorise any of the other member of the Authority to function as the Chairperson and the member so authorised, shall preside over its meeting. In case of vacancy of Chairperson arising out of suspension, resignation, dismissal or death, the Government shall nominate any other member of the Authority to function as the Chairperson till such time a regular incumbent assumes the office.(3)The member so authorised or nominated to discharge the functions and powers of the Chairperson under sub-section (2) shall not be entitled to any compensation, allowances or facility in addition to what he would be entitled to as a member.(4)Not less than half of the total number of members of the Authority shall form the quorum for transacting the business at the meeting of the Authority.(5)All questions which come up before any meeting of the Authority shall be decided by a majority of the members present, and in the event of a tie, the Chairperson, or the person presiding the meeting shall have the second or casting vote.
