Section 3(3) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(3)The Board may,-(a)accept deposits from persons, authorities or establishments on such conditions, as it deem fit;(b)delegate necessary and adequate powers to the Member-Secretary for effective implementation of the Scheme(c)delegate powers to the authorities concerned to sanction and disburse the financial assistance to the beneficiaries for speedy and proper implementation of the Scheme;(d)distribute the fund with quarterly/ half-yearly/ annual allocation for each category of the various reliefs or assistances of the Scheme to the District Collectors and other concerned departments and regulate the manner in which the fund has to be maintained and distributed by them for the purposes of the Scheme;(e)convene the meeting of the Board once in a quarter or at any time as it may require, to review the progress;(f)make recommendations to the Government about modifications, which are considered necessary in the Scheme;(g)specify forms, records, registers and statements, if so required, in addition to such of those forms, appended to this Scheme, for the administration of the Scheme and revise any such forms, records, registers, statements, etc., and also specify production of additional certificates, records along with such forms, records, registers, statements, etc.
