Section 5(10) in Tamil Nadu Non-Resident Tamil's Welfare Act, 2011
(10)The following shall also be credited to the Fund, namely : -(a)loans or advances given by the Government of India or the State Government or Public Sector Undertakings or any other institution or organisation;(b)donations from any individual or any organization in India or abroad or from any Government agencies in India or abroad or from any other source;(c)application fee, registration fee or any other fee collected under this Act;(d)any amount borrowed by the Board under section 17;(e)any profit or interest or dividend or other returns on any investment or share made by the Board;(f)any unclaimed amount of the members under any of the provisions of this Act, as may be prescribed; and(g)any amount raised by the Board by any other source, for augmenting the resources of the Fund.
