Section 5 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
5. Establishment of Board.
(1)The Government may, by notification, establish a Board to be known by such name as may be specified in the notification for implementing and administering a scheme.(2)The Board shall be a body corporate with the name aforesaid, having perpetual succession and common seal, with power to acquire, hold and dispose of property, and to contract, and may, by that name, sue or be sued.(3)The Board shall consist of members nominated, from time to time, by the Government representing the agricultural labourers, farmers, employers and the Government of whom the Commissioner of Land Reforms shall be the Member Secretary of the Board.(4)[ The Chairman of the Board shall be appointed from amongst the members nominated to represent the Government and a Joint Chairman of the Board may be.] [Substituted for '(4) The Chairman of the Board shall be appointed from amongst the members nominated to represent the Government.' by Act No. 24 of 2009, dated 5.8.2009, w.e.f. 3.6.2009.](5)After nomination of all the members of the Board including the Chairman, the Government shall, by notification, publish the names of all the members of the Board.(6)The term of office of members of the Board shall be such as may be prescribed.(7)The meetings of the Board and procedures to be followed for the purpose and all matters supplementary or ancillary thereto shall, subject to the approval of the Government, be regulated by the Board itself.
