Section 11(2) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(2)The Chairperson shall also be responsible for,-(a)the day-to-day administration of the Authority;(b)drawing up of proposal for the Authority's work programmes in the State;(c)implementing the work programmes and decisions adopted by the Authority;(d)ensuring that the Authority carries out its tasks in accordance with the requirements of its users, in particular with regard to the adequacy of the services provided and the time taken;(e)the preparation of the statement of revenue and expenditure and the execution of the budget of the Authority; and(f)any other activity as may be necessary to carry out the affairs of the Authority in accordance with the provisions of this Act and the rules made thereunder.
