Section 11 in Tamil Nadu Palm Products Development Board Act, 1993
11. Functions of Board.
(1)Subject to the provisions of this Act, the functions of the Board shall generally be to plan, organise and implement programmes for the development of palm products industry.(2)In particular and without prejudice to the generality of the foregoing power, the Board may take such steps as it may think fit -(a)to start, encourage, assist and run palm products industry;(b)to provide deserving persons with gainful employment in their homes through the organisation of palm products industry;(c)to grant loans and give other assistance for the development of palm products industry;(d)to organise co-operative societies for palm products industry;(e)to conduct training centres and train persons at such centres or at other centres outside the State of Tamil Nadu in palm products industry;(f)to arrange for the supply of raw materials, tools and implements to palm products industry and for the sale of palm products;(g)to arrange for publicity and popularisation of palm products opening Stores, shops, emporia, exhibitions and the like;(h)to educate public opinion and cultivate in the public a preference for palm products industry and for the utilisation of palm products;(i)to seek and obtain advice and guidance of experts;(j)to encourage and promote research in the technique of production of palm products or in the development of palm products industry;(k)to provide facilities for a study of the problems relating to palm products industry;(l)to export to foreign countries palm fibre, palm leaf articles, preserved nungu and other palm products, both edible and non-edible; and(m)to promote the social objective of alleviating rural poverty among the workers of the palm products industry.
