Section 23 in Tamil Nadu State Housing Board Act, 1961
23. Meetings of the Board.
(1)The Board shall meet at such times and places and shall, subject to the provisions 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 regulations:Provided that the Board shall meet at least once in every month.(2)The Chairman or in his absence such member as may be chosen by the members present from among themselves shall preside at a meeting of the Board.(3)All questions at any meeting of the Board 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, or in his absence the person presiding, shall have a second or casting vote.(4)The proceedings of the meeting of the Board shall be forwarded to the Government in the department in charge of housing within seven days of every meeting.
