Section 3 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
3. Powers, duties and functions of the Board.
(1)Subject to the other provisions of the Act, the Board may take such measures, as it may consider necessary for implementing the Scheme.(2)The Board shall -(a)maintain and administer the "Tamil Nadu Goldsmiths Social Security and Welfare Fund" and collect the contributions towards that Fund;(b)subject to the provisions of the Scheme, any property vested with the Board shall be held and utilized by it only for the purpose 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;(f)submit annual report to the Government on the working of the Scheme as laid down under sub-section (5) of section 8 of the Act;(g)submit to the Government copies of all proceedings of the meetings of the Board;(h)make all arrangements necessary for the annual audit of accounts of the Board in accordance with the instructions issued by the Government;(i)furnish information to Government on such matters as the Government may refer to it, from time to time.(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.
