Section 136 in Tamil Nadu State Housing Board Act, 1961
136. Powers of Chairman as to institution, compensation, etc., of legal proceedings and obtaining legal advice.
- The Chairman may, subject to the control of the Board-(a)institute, defend or withdraw from legal proceedings under this Act or any rules or regulations made thereunder;(b)compound any offence against this Act or any rule or regulations made thereunder which, under any law for the time being in force or the rule prescribed by the Government, may lawfully be compounded;(c)admit, compromise or withdraw any claim made under this Act or any rules or regulations made thereunder; and(d)obtain such legal advice and assistance as he may, from time to time, think it necessary or expedient to obtain, or as maybe desired by the Board to obtain, for any of the purposes, referred to in the foregoing clauses of this section, or for securing the lawful exercise or discharge of any power or duty vested in or imposed upon the Board or any officer or servant of the Board.
