Section 7 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
7. Powers of the Authority.
(1)The Authority shall meet at such times and places and shall observe such rules of procedure in regard to the transactions of its business including quorum as may be provided by regulations made under this Act.(2)The Authority may appoint such number of officers and employees as may be necessary for the performance of its functions and may determine their grades and designations subject to such control and restrictions as may be determined by general or special orders of the Government.(3)The Officers and other employees of the Authority, as the case may be, shall be entitled to receive from the funds of the Authority such as salaries and allowances and shall be governed by such other conditions of service as may be specified by the Authority in the regulations.(4)The Chairman may appoint any Officer exercising powers under the Factories Act, 1948 (Central Act LXIII of 1948), the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) and the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) as ex-officio members of the Authority and the officers so appointed shall exercise all powers and functions vested with their departments under the respective Acts in the Industrial Township Area.
