Section 28 in Tamil Nadu Palm Products Development Board Act, 1993
28. Preparation and submission of annual programmes and establishment schedules.
(1)In each year, on or before such date as may be fixed by the Government in this behalf, the Board shall, in such form as may be prescribed, prepare and forward to the Government -(a)a programme for the promotion of palm products industry; and(b)a schedule of the staff of officers and servants employed and to be employed during the next year.(2)The programme for the promotion of palm products industry shall contain-(a)particulars of the scheme which the Board proposes to execute whether part or in whole during the next year;(b)particulars of any work which the Board proposes to execute or any undertaking which the Board proposes to organise during the next year for the purpose of performing its functions under this Act; and(c)such other particulars as may be prescribed.(3)The Government may approve and sanction the programme and the schedule of the staff of officers and servants forwarded to them under sub-section (1) with such modifications as they may deem fit.(4)The Board may submit a supplementary budget and supplementary programme for the promotion of palm products industry for the sanction of the Government in such form and before such date as may be prescribed and the provisions of section 18 and sub-sections (1) to (3) shall, respectively, apply to such supplementary budget and programme.
