Section 28(3) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(3)The Member-Secretary shall convene the meeting of the Board every quarter or at any time it may require for post review of the expenditure and review the progress made by the District Collectors and other Heads of departments. The Member-Secretary shall also place other items, if any, before the Board for taking a decision. He shall send necessary report to the Government based on the decisions of the Board. The Member-Secretary shall also issue necessary instructions to the implementing officers based on the decisions of the Board or Government.
