Section 4 in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
4. Board of Censorship.
(1)For the purpose of granting Certificate of Censorship in respect of publicity material, the Government may, by notification, constitute a Board to be called the Tamil Nadu Board of Censorship which shall consist of a Chairman and not more than five other members appointed by the Government.(2)The Censor Officer appointed under sub-section (1) of section 5 shall be the Member-Secretary to the Board.(3)The Chairman and the members shall hold office for such term as may be prescribed.(4)The Chairman shall receive such remuneration as may be determined by the Government and the members, other than the Censor Officer shall receive such allowances or fees for attending meetings of the Board as may be prescribed.(5)The meetings of the Board shall be held at such place and time and in such manner as may be prescribed.(6)No person shall he eligible for appointment as Chairman or Member of the Board unless he has completed the age of thirty-five years.
