Section 13 in Tamil Nadu State Khadi and Village Industries and Board Regulations, 1961
13. Procedure in the next meeting.
(1)When a meeting is adjourned to a future date, any item on the agenda under discussion or remaining to be discussed at the time of such adjournment shall, unless the President directs otherwise have the same precedence which it had in the agenda immediately before such adjournment of the business of the adjourned meeting.(2)Any proposal on which the decision of the Board, is urgently required maybe circulated to the members and, if approved by not less than two thirds of the total number of members of the Board may be deemed to have been passed as a resolution at a meeting of the Board duly convened. Such decision shall be placed before the next meeting of the Board for ratification.
