Section 3 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
3. Powers, duties and functions of the Board.
(1)Subject to the provisions of the Act, the Board may take such measures, as it may consider necessary for implementing the Scheme.(2)The Board shall-(a)maintain and administer the Fund and collect the contributions towards the Fund;(b)subject to the provisions of the Scheme, hold any property vested with it and shall be utilised by it only for the purposes of the Scheme;(c)have the authority to spend such sum as it thinks fit, for the purposes of the Scheme from out of the Fund;(d)keep proper accounts for all receipts and expenses under the Scheme;(e)submit annual budget to the Government for sanction of fund for the Scheme;(f)submit annual report to the Government on the working of the Scheme as laid down under sub-section (3) of sect ion 7 of the Act:(g)submit to the Government copies of all the proceedings of the meetings of the Board;(h)make all necessary arrangements for the annual audit of accounts of the Board in accordance with the instructions issued by the Government under sub-section (2) of section 11 of the Act;(i)furnish information to the Government on such matters as the Government may refer to it, from time to time.(3)The Board may,-(a)accept deposits from persons, authorities or establishments on such conditions, as it deem fit;(b)delegate necessary and adequate powers to the Member-Secretary for effective implementation of the Scheme(c)delegate powers to the authorities concerned to sanction and disburse the financial assistance to the beneficiaries for speedy and proper implementation of the Scheme;(d)distribute the fund with quarterly/ half-yearly/ annual allocation for each category of the various reliefs or assistances of the Scheme to the District Collectors and other concerned departments and regulate the manner in which the fund has to be maintained and distributed by them for the purposes of the Scheme;(e)convene the meeting of the Board once in a quarter or at any time as it may require, to review the progress;(f)make recommendations to the Government about modifications, which are considered necessary in the Scheme;(g)specify forms, records, registers and statements, if so required, in addition to such of those forms, appended to this Scheme, for the administration of the Scheme and revise any such forms, records, registers, statements, etc., and also specify production of additional certificates, records along with such forms, records, registers, statements, etc.
