Section 4 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
4. Powers and functions of the Board.
(1)Subject to the other provisions of the Act, the Board may take such measures as it may consider necessary for carrying out the objects of the scheme set out in clause 3.(2)The Board may create such number of posts of officers including the Secretary and other employees as are necessary and appoint persons to such posts on such terms and conditions of service as it may deem fit:Provided that no post equivalent to a post in Group A or Group B in the State Government service shall be created and appointment to such post shall be made by the Board except with the previous approval of the State Government.(3)The Board shall-(a)subject to availability of funds, provide for the welfare of registered manual workers including medical services;(b)subject to availability of funds, provide health and safety measures in places where the registered manual workers are employed;(c)maintain and administer the General Fund and recover the contribution towards that Fund;(d)maintain and administer Provident Fund for registered manual workers when such fund is constituted;(e)subject to the provisions of the scheme, any property vested with the Board shall be held and utilised by it only for the purpose of the scheme.(4)The Board may, with the previous permission of the State Government, borrow money in order to augment its resources.(5)The Board may accept deposits from persons, authorities or establishments with whom it has to transact any business, on such condition as it deems fit.(6)The Board shall have the authority to spend such sum as it thinks fit for the purposes of the scheme from out of the General Fund.(7)The Board shall keep proper accounts for all receipts and expenses under the scheme.(8)The Board shall submit to the State Government copies of proceedings of the meetings of the Board.(9)The Board may,-(a)prescribe forms, records, registers, statements required for the administration of the scheme;(b)sanction the annual budget;(c)make recommendations to the State Government about any modifications in the scheme.
