(1)It shall be the duty of the Board to promote by such measures as it thinks fit the development of the rubber industry [****] [The words " so far as regards the production and marketing of rubber" omitted by Act 54 of 1954, Section 9. ].(2)Without prejudice to the generality of the foregoing provision, the measures referred to therein may provide for-(a)undertaking, assisting or encouraging scientific, technological and economic research;(b)training students in improved methods of planting, cultivation, manuring and spraying;(c)the supply of technical advice to rubber growers;(d)improving the marketing of rubber;(da)[ improving the quality of rubber and implementing the standards for quality, marking, labelling and packing for the rubber produced or processed in, imported into or exported from, India] [Inserted by Rubber (Amendment) Act, 2009 (4 of 2010) ](e)the collection of statistics from owners of estates, dealers, [manufacturers and processors] [Substituted for the words 'and manufactures' by Act 4 of 2010 ] ;(f)[ securing better working conditions and the provisions and improvement of amenities and incentives for workers; [Inserted by Act 54 of 1954, Section 9. ](g)carrying out any other duties which may be vasted in the Board under rules made under this Act.](3)It shall also be the duty of the Board-(a)to advise the Central Government on all matters relating to the development of the rubber industry, including the import and export of rubber ;(b)to advise the Central Government with regard to participation in any International Conference or scheme relating to rubber ;(c)to submit to the Central Government and such other authorities as may be prescribed [annual report] [Substituted for the words 'half-yearly reports' by Act 4 of 2010 ] on its activities and the working of this Act;(d)to prepare and furnish such other reports relating to the rubber industry as may be required by the Central Government from time to time.
