Section 2B in Tamil Nadu Preservation of Private, Forests Act, 1949
2B. Meetings of committees.
(1)The Committee may meet as often as may be necessary and shall, subject to the provision of sub-sections (2) and (3), observe such rules of procedure in regard to transaction of business at its meetings (including the quorum at meetings) as may be prescribed by the State Government under this Act, provided that not more than two months shall elapse between one meeting of the committee and another.(2)The Chairman of the committee or in his absence any member nominated by him in that behalf shall preside at a meeting of the committee.(3)All questions at a meeting of the committee shall be decided by a majority of the votes of the members present and voting and in the case of an equality of votes, the Chairman of the committee or in his absence the person presiding, shall have a second or casting vote.
