Section 3(2) in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
(2)The Board shall -(a)maintain and administer the "Tamil Nadu Goldsmiths Social Security and Welfare Fund" and collect the contributions towards that Fund;(b)subject to the provisions of the Scheme, any property vested with the Board shall be held and utilized by it only for the purpose of the Scheme;(c)have the authority to spend such sum, as it thinks fit for the purposes of the Scheme from out of the Fund;(d)keep proper accounts for all receipts and expenses under the Scheme;(e)submit annual budget to the Government for sanction;(f)submit annual report to the Government on the working of the Scheme as laid down under sub-section (5) of section 8 of the Act;(g)submit to the Government copies of all proceedings of the meetings of the Board;(h)make all arrangements necessary for the annual audit of accounts of the Board in accordance with the instructions issued by the Government;(i)furnish information to Government on such matters as the Government may refer to it, from time to time.
