Section 16 in Tamil Nadu Handloom and Handloom Silk Weaving Workers Social Security and Welfare Scheme, 2006
16. Utilisation of Fund.
(1)The Fund of the Scheme shall vest in, and be held and applied by, the Board as Trustees subject to the provisions and for the purposes of this Scheme.(2)It shall be lawful for the Board to invest the moneys in any Government Financial Institutions, Co-operative Banks, Nationalised Banks, or Corporations authorised by the Government which offers the highest rate of interest as on the date of such investment.
