Section 10(1) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(1)It shall be the duty of the Authority to ensure proper implementation of this Act and to make suggestions to the Government for promotion and better performance of contract farming. For this purpose the Authority shall,-(a)entertain and dispose of appeal under section 29;(b)take suo-motu notice of failure to perform as per agreement and refer such cases for taking decision to the Dispute Settlement Committee or the Authority itself may pass such orders, as it may deem fit;(c)carry out inspection of offices entrusted with the task of contract farming, service contract and such other contracts and also the office of the Dispute Settlement Committee;(d)recommend changes in procedures for contract farming which will make the contract farming more transparent, easier and successful;(e)categorise the produce and place in the Schedule under section 13 and also add or delete the produce from the Schedule; and(f)issue general instructions, not inconsistent with the provisions of this Act for the guidance of the Dispute Settlement Committee.
