Section 12 in Tamil Nadu Palm Products Development Board Act, 1993
12. General powers of Board.
- The Board shall, for the purpose of carrying out its functions under this Act, have the following powers, namely: -(a)to acquire and hold such movable and immovable property as it deems necessary and to lease, sell or otherwise transfer, any such property:Provided that any lease, sale or other transfer, to any person or authority other than the Khadi and Village Industries Commission, of any immovable property belonging to the Board shall be null and void unless it is sanctioned by the Government;(b)to appoint a committee or committees for securing the efficient performance of its functions and, in particular, for ensuring that such functions are performed with due regard to the requirements of the local area concerned;(c)to incur expenditure and undertake any work in any area in the State for the framing and execution of such schemes as it may consider necessary for the purpose of carrying out the provisions of this Act, or as may be entrusted to it the Government; and(d)to enter into any contract and to do all things necessary for the purposes of this Act.
