Section 5(2) in The Tamil Nadu Aquaculture (Regulation) Rules, 1995
(2)The Member-Secretary shall, in consultation with the Chairman fix the date, time and place of, and also draw up agenda for every meeting. Notice of not less than seven clear days shall be given for every member of such meeting. No matter/other than that included in the Agenda, shall be considered except with the permission of the Chairman:Provided that seven clear days notice shall not be necessary when, in the opinion of the Chairman, business of an emergent nature has to be transacted.
