(3)It shall also be the duty of the Board-(a)to advise the Central Government on all matters relating to the development of the rubber industry, including the import and export of rubber ;(b)to advise the Central Government with regard to participation in any International Conference or scheme relating to rubber ;(c)to submit to the Central Government and such other authorities as may be prescribed [annual report] [Substituted for the words 'half-yearly reports' by Act 4 of 2010 ] on its activities and the working of this Act;(d)to prepare and furnish such other reports relating to the rubber industry as may be required by the Central Government from time to time.
