Section 3(3) in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
(3)The Board may -(a)accept deposits from, persons, authorities or establishments on such conditions as it deems fit;(b)borrow money with the previous permission of the Government in order to augment the sources of funds;(c)specify Forms, records, registers and statements, if so required, in addition to such of those Forms, records, registers and statements appended to this Scheme, for the administration of the Scheme and revise any of such Forms, records, registers and also specify production of additional certificates, records along with such Forms, statement etc.;(d)make recommendations to the Government about modifications which are considered necessary in the Scheme.
