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State of Tamilnadu - Section

Section 16 in Tamil Nadu Maritime Board Act, 1995

16. Duties of Chairman.

(1)It shall be the duty of the Chairman and the Vice-Chairman to attend every meeting of the Board unless prevented by sickness or other reasonable cause.
(2)The Chairman shall exercise supervision and control over the acts of all employees of the Board in the matters of executive administration and in matters concerning the accounts and records of the Board.