Section 11(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(2)All monies received by the Board and forming part of the Fund shall be held in any of the nationalised banks or any of the co-operative banks under the control and supervision of the Tamil Nadu State Co-operative Bank, or any other Bank as may be specified by the Board, with the approval of the Government, from time to time. Such account shall be jointly operated by any two of the authorised signatories of the Board, one of them being the Member-Secretary.
