Section 12(1) in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
(1)A member who wishes to move any resolution shall send a notice of Such resolution together with a brief covering note setting out therein the reasons in support of such resolution to the Chief Executive Officer at least ten days in advance of the meeting so as to enable the Chief Executive Officer to include the resolution in the agenda:Provided that the Chairman may, at his discretion, allow such resolution to be moved in a meeting though the notice of the resolution is not received in time for inclusion in the agenda.
