Section 8 in Tamil Nadu Land Improvement Schemes Act, 1959
8. Constitution of the Land Improvement Board.
(1)The Government may, for the purpose of carrying out the provisions of this Act, constitute for the [State of Tamil Nadu] [Substituted for the words 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] a Board called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Land Improvement Board.(2)The Land Improvement Board shall consist of-(a)the Minister in charge of Agriculture who shall be the Chairman, ex-officio;(b)[ the Commissioner of Land Reforms, ex-officio;] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](bb)[ the Secretary to Government in-charge of Agriculture, ex-officio] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](bb)[ the Secretary to the Government in the Department of Food and Agriculture, ex-officio;] [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 1965 (Tamil Nadu Act IV of 1965).](bbb)[ the Secretary to Government in-charge of Environment and Forest, ex-officio;] [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](bbbb)[ the Secretary to Government in-charge of Rural Development, ex-officio;] [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 1965 (Tamil Nadu Act IV of 1965).](c)the Director of Agriculture, ex-officio;(d)[ the Director of Horticulture, ex-officio;] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](e)[ the Chief Engineer (Agricultural Engineering), who shall be the Member-Secretary, ex-officio;] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](f)three members of the Legislative Assembly elected by it and one member of the [Legislative Council] [Now the Legislative Council was abolished.] elected by it; and(g)[three members who are active and progressive agriculturists] [Substituted for the words 'a member who is an active and progressive agriculturist' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.] directly concerned with the cultivation of land, nominated by the Government.[xxx] [Omitted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](4)(a)The Government may, from time to time, on the recommendation of the Land Improvement Board, appoint any person whose assistance or advice the Land Improvement Board may desire in carrying out any of the provisions of this Act to associate himself with the Land Improvement Board in such manner, for such purposes and for such period as the Government may, by order, specify.(b)A person associated with the Land Improvement Board under clause (a) for any purpose shall have a right to take part in the discussions, but shall not have a right to vote at a meeting of the Land Improvement Board, and shall not be a member for any other purpose.(5)(a)The term of office of a member referred to in clause (f) or in clause (g) of sub-section (2) shall be three years or such shorter period, as the Government may fix:Provided that any such member shall be deemed to have vacated his seat if he is absent without excuse, sufficient in the opinion of the Land Improvement Board, from three consecutive ordinary meetings of the Land Improvement Board.(b)A member referred to in clause (f) of sub-section (2) shall be deemed to have vacated his seat if he ceases to be a member of the Legislative Assembly or of the [Legislative Council] [Now the Legislative Council was abolished.], as the case may be.(6)a member referred to in clause (f) or in clause (g) of sub-section (2) may, at any time, by notice in writing to the Chairman, resign his office, but he shall continue in office until the election or nomination of his successor.(7)(a)A casual vacancy in the office of a member referred to in clause (f) or in clause (g) of sub-section (2) shall be filled by fresh election or nomination, as the case may be.(b)The person elected or nominated to fill a casual vacancy under clause (a) shall hold office only for the remainder of the term for which the member whose place he takes was elected or nominated.(8)If there is a difference of opinion among the members of the Land Improvement Board, the decision of the majority of the members present shall prevail:Provided that when their opinion is equally divided, the Chairman shall have and exercise a casting vote.(9)All communications and orders of the Land Improvement Board shall be issued by the [Member Secretary] [Substituted for the words 'Secretary' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.] or by such officer subordinate to him as may be authorized by the Land Improvement Board in this behalf.
