Section 3 in Tamil Nadu Co-Operative Handloom Weavers family pension scheme, 1991
3. Constitution of the Fund.
(1)The Government shall constitute a Fund called the "Tamil Nadu Co-operative Handloom Weavers Family Pension Fund" for the benefit of the members of Primary Weavers Co-operative Societies participating in the scheme.(2)All the contributions to the fund shall be made by means of deposit into 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)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;(c)deposits by the Primary Co-operative Societies admitted into the scheme;(d)subscription by the members coming under the scheme;(e)any other contribution coming under the scheme.(4)Control of the Fund - The control of the fund shall vest with the Trustee.
