Section 7 in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
7. Agenda of the meeting.
(1)A copy of the agenda with explanatory notes, if any, shall be circulated to all members of the Board before the date fixed for the meeting except where a meeting has been called by the Chairman for the transactions of emergent business.(2)Notwithstanding anything contained in clause (1), any matter not included in the agenda may, with the approval of the Chairman, be placed before the Board at such meeting and the Board may consider such matter.(3)Any member desiring to ask any information relating to any of the items of the agenda of the meeting or any other point concerning the affairs of the Board shall give prior notice to enable the Chief Executive Officer to collect necessary information.
