Section 12 in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
12. Moving of resolution.
(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.(2)Any resolution on which the decision of the Board is urgently required may be circulated to the members and, if it is approved by the majority of the members of the Board, it shall be deemed to have passed as a resolution at a meeting of the Board duly convened. Such decision shall be placed before the next meeting of the Board for ratification.
