Section 34 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
34. Headquarters of the Land Board [***] [The words ' and the sugar Factory Board', 'and of the Sugar Factory Board' and ' or the Sugar Factory Board' omitted by G.O. Ms.No 3508, Revenue dated the 14th June 1973.] and the procedure for their meetings.
(1)The head quarters of the Land Board [***] [The words ' and the sugar Factory Board', 'and of the Sugar Factory Board' and ' or the Sugar Factory Board' omitted by G.O. Ms.No 3508, Revenue dated the 14th June 1973.] shall be at [Chennai] [Substituted for the word 'Madras' by City of Madras (Alternation of Name) Act,1996 (Tamil Nadu Act 28 of 1996).].(2)[ The Land Board shall meet as and when the Chairman of the Land Board considers that it is necessary that the Land Board should meet.] [Substituted by G.O. ms. No.77/88,Revenue,dated the 24th March 1988.](3)Seven days' notice in the case of ordinary meetings, and as much notice as is practicable in the case of special meetings shall be given to members.(4)The Land Board [***] [The words ' and the sugar Factory Board', 'and of the Sugar Factory Board' and ' or the Sugar Factory Board' omitted by G.O. Ms.No 3508, Revenue dated the 14th June 1973.] shall ordinarily sit for the transaction of business at the headquarters, but may sit at such other place as may be fixed by the Chairman. The Chairman shall fix the time for each meeting. In fixing the place and time for meetings, the Chairman shall have regard to the convenience of the Board and of the parties.(5)(a)The Secretary to the Land Board [***] [The words ' and the sugar Factory Board', 'and of the Sugar Factory Board' and ' or the Sugar Factory Board' omitted by G.O. Ms.No 3508, Revenue dated the 14th June 1973.] shall send to each member, at least three clear days in advance, a copy of the agenda for the meeting approved by the Chairman, together with copies of the notes on the various subjects included thereon.(b)The Secretary to the Land Board [***] [The words 'and the Sugar Factory Board', 'and of the Sugar Factory Board' and 'or the Sugar Factory Board' omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] shall send to each member, at least a day in advance, a copy of the supplementary agenda, regarding urgent items, if any, for the meeting approved by the Chairman, together with copies of the notes on the various subjects included therein.(6)(a)The quorum for a meeting of the Land Board [***] [The words 'and the Sugar Factory Board', 'and of the Sugar Factory Board' and 'or the Sugar Factory Board' omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] shall be three members including the Chairman, or the member presiding.(b)If there is no quorum within 15 minutes of the time appointed for the meeting, the Chairman or the member presiding shall adjourn the meeting to a future date, unless the members present agree to wait for any further time.(c)No quorum shall be necessary at an adjourned meeting.(7)(a)No subject other than those included in the agenda or supplementary agenda for a meeting, shall be considered or discussed at that meeting. If any member desires to send any note or subject for inclusion in the agenda and if it reaches the Chairman ten days in advance of a meeting, it shall be included in the agenda for the meeting in question.(b)No subject shall be considered at an adjourned meeting other than those included in the agenda or supplementary agenda for the original meeting, provided that the Chairman may, with due notice, also bring or direct to be brought before an adjourned meeting any new matter which in his opinion is urgent.(c)Any point of order raised at a meeting shall be decided by the Chairman and his decision shall be final.(8)(a)In making an enquiry under the provisions of the Act, the Land Board [***] [The words 'and the Sugar Factory Board','and of the Sugar Factory Board' and 'or the Sugar Factory Board' omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] may examine orally any party or any other person who, in the opinion of the said Board, is likely to be acquainted with the matter under enquiry or any fact relevant thereto and the Chairman shall reduce to writing the substance of such examination.(b)Such party or other person shall be bound to answer truly all questions relating to such matter or fact put to him by the said Board, other than questions the answers to which would expose him to criminal charge or to a penalty or forfeiture.(9)The proceedings of every meeting of the Land Board [***] [The words 'and the Sugar Factory Board', 'and of the Sugar Factory Board' and 'or the Sugar Factory Board' omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] together with the names of the members present, shall be recorded and compiled by the Secretary to the Board in an appropriate manner.
