Section 6 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
6. Power of Government to appoint one-man Board.
(1)For any reasons whatsoever, if it appears to the Government that it is unable to establish a Board in accordance with the provisions of section 5, the Government may, by notification, appoint a person who shall hold office until a Board is duly established under section 5.(2)The person so appointed shall be deemed to constitute the Board for the time being, and shall exercise all the powers and perform and discharge all the duties and functions conferred and imposed upon the Board by or under this Act. He shall continue in office until the day immediately preceding the date of the first meeting of such Board.(3)The person constituting the Board shall receive such remuneration from the fund of the Board, and the terms and other conditions of service shall be such as may be prescribed.
