Section 8 in The Cochin Port Trust Employees (House Building Advance) Family Benefit Fund Regulations, 1998
8. Administration of the Fund.
(a)The fund shall be administered by a committee consisting of the Chairman, Financial Advisor and Chief Accounts Officer and the Secretary.(b)The fund shall be operated by the Financial Advisor and Chief Accounts Officer and Secretary, jointly to any other Officer not below the above rank, authorised by the Chairman, in his behalf.(c)The investment of the amount available in the fund shall be made by the Financial Advisor and Chief Accounts Officer in such a way as may be decided by the Chairman from time to time.(d)The committee shall, if it decides to be prudent, arrange for insurance of the enrolled members of the scheme against death arising out of accident for suitable insured amounts, paying the premium for the fund(e)The claims for payment from the fund shall be processed by the Financial Advisor and Chief Accounts Officer and put up to the committee.
