Section 4 in Tamil Nadu Infrastructure Development Board Regulations, 2013
4. Meetings of the Board.
(1)The Board shall meet at least twice a year, or as and when desired by the Chairperson of the Board.(2)Intimation for the meeting shall be sent to all the members at least seven days prior to the date of the meeting along with the agenda for the meeting. The agenda for the meeting shall also be circulated through the electronic mails.(3)Urgent meetings can be held at shorter notice of less than 7 days with the concurrence of all the members.(4)For urgent subjects which cannot wait till the next meeting of the Board, the process of circulating the agenda papers to the members may be resorted to and it shall be ensured that the agenda is circulated to all the members available in India and the subject is placed in the next meeting for confirmation of the circular resolution.(5)The quorum for the Board shall be one third or two whichever is higher.(6)The Minutes of the meeting shall be prepared by the Chief Executive Officer and approved by the Chairperson and confirmed in the next meeting of the Board.
