Section 5(4) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
(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.]
