Section 39 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
39. Action taken by the Government on recommendations of Authority.
(1)The Government may consider the recommendations made by the Authority under clause (d) of sub-section (1) of section 10 and send information to the Authority of action taken within thirty days or such longer time as may be decided in consultation with the Authority. In case the Government decides not to implement any of the recommendations of the Authority, it shall communicate its decision to the Authority with reasons thereof.(2)The Authority shall prepare an annual report of the recommendations made by it under section 10 along with the action taken and reasons for not taking action, if any. The Government shall cause a copy of this report to be laid on the table of the Legislative Assembly of the State.
