Section 93 in Tamil Nadu Co-operative Societies Rules, 1988
93. Agricultural Credit Stabilisation Fund, Failed Wells Fund and Project Service Account.
(1)Agricultural Credit Stabilisation Fund shall not be utilised for any purpose except to enable borrowers to make postponement of repayment of loans on account of drought, floods, cyclone or other natural calamities resulting in failure of crops. This fund shall be maintained and administered in accordance with the rules made in this behalf by the Government.(2)The State Land Development Bank shall contribute to a Failed Wells Fund ten per cent of its net profits. The Failed Wells Fund shall not be utilised for any purpose except for recouping partly or wholly the losses sustained by the borrowers on account of infructuous wells or failure of wells. This fund shall be maintained and administered in accordance with the Rules made in this behalf by the Government.(3)The State Land Development Bank shall also contribute to a Project Service Account two per cent of its net profits. The fund under Project Service Account shall not be utilised for any purpose except for the purpose of project formulation, evaluation, inspection and execution and for such other purposes incidental thereto, as the Registrar may, from time to time, direct.
