Section 13(1) in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
(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.
