Section 3(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(2)The Board shall-(a)maintain and administer the Fund and collect the contributions towards the Fund;(b)subject to the provisions of the Scheme, hold any property vested with it and shall be utilised by it only for the purposes 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 of fund for the Scheme;(f)submit annual report to the Government on the working of the Scheme as laid down under sub-section (3) of sect ion 7 of the Act:(g)submit to the Government copies of all the proceedings of the meetings of the Board;(h)make all necessary arrangements for the annual audit of accounts of the Board in accordance with the instructions issued by the Government under sub-section (2) of section 11 of the Act;(i)furnish information to the Government on such matters as the Government may refer to it, from time to time.
