Section 17(3) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(3)If any contribution credited in the "Fund" is found to be in excess of the immediate requirements of the Board at any stage, the Board may, on a resolution passed by it, consider to credit it to the account of the Government. The mode of such transfer of fund may be prescribed by the Government at the time of such a contingency.
