Section 18 in Tamil Nadu Non-Resident Tamil's Welfare Act, 2011
18. Promotion of companies, co-operative societies, societies and other institutions by Board.
- The Board may promote public limited companies or private limited companies under the Companies Act, 1956, co-operative societies under the Tamil Nadu Co-operative Societies Act, 1983 or societies under the Tamil Nadu Societies Registration Act, 1975 or any other institution with the investment or share of members of the Board or the Government, for such purposes or activities or business and on such terms and conditions as the Board may, from time to time decide, with the prior approval of the Government.
