Section 28 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
28. Progress report.
(1)The progress report under the Scheme shall be sent to the Member-Secretary by the Collectors and other Heads of Departments before the 7th of every month. He, in turn, shall send the consolidated monthly progress report to the Government before the 12th of every month.(2)The Chief Secretary may, around the 15th of every month, review the progress of the implementation of the Scheme with all the Secretaries concerned.(3)The Member-Secretary shall convene the meeting of the Board every quarter or at any time it may require for post review of the expenditure and review the progress made by the District Collectors and other Heads of departments. The Member-Secretary shall also place other items, if any, before the Board for taking a decision. He shall send necessary report to the Government based on the decisions of the Board. The Member-Secretary shall also issue necessary instructions to the implementing officers based on the decisions of the Board or Government.
