(1) It shall be the duty of the Board to promote by such measures as it thinks fit the development of the rubber industry 1 ***. (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; 2 [(da) improving the quality of rubber and implementing the standards for quality marking, labeling and packing for the rubber produced or processed in, imported into or exported from, India;] (e) the collection of statistics from owners of estates, dealers, 3 [and manufacturers]; 4 [(f) securing better working conditions and the provisions and improvement of amenities and incentives for workers; (g) carrying out any other duties which may be vested 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 advice 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 5 [half-yearly reports] 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.Open in Lexace · Ask the AI about this section
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