Section 21 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
21. Motion by member to associate any person with the Board.
- Any member of the Board may bring in a motion at any meeting of the Board under clause (b) of sub-section (1) of section 36 for association of a person with the Board for any specific purpose:Provided that, before bringing such a motion, notice shall be given to the President seven days before the meeting of the Board at which the proposal is to be considered.
