Section 3 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
3. Constitution of the Fund.
(1)The Fund shall be constituted by the Government for the benefit of the members of Primary Weavers Co-operative Societies participating in the scheme.(2)All contributions to the Fund shall be made by means of deposit in to the Government account or to the account of any other agencies approved by the Government for the purpose.(3)The fund shall consist of-(a)contribution by the Government;(b)deposits by the Primary Weavers Co-operative Societies admitted into the scheme;(c)subscription of members coming under the scheme;(d)fund available at the credit of the forfeiture account in the Tamil Nadu Handloom Weavers Savings and Security Scheme in Public Deposit Account as on the last day of the financial year, 1991 and subsequent years;(e)any other contribution from other sources.
