Section 6A(3) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(3)The Government may, after considering the objections and suggestions, if any, pass an order approving or modifying the proposal or pass such other order as they deem fit. The order shall specify the constitution and authorities of the Board and shall contain the duties, liabilities and obligations of such Board and such other incidental, consequential and supplemental provisions as may, in the opinion of the Government, be necessary to give effect to the order.
