Section 24(2) in Tamil Nadu Labour Welfare Fund Act, 1972
(2)The Board shall, as soon as may be, after such date constitute in respect of the moneys and other assets which are transferred to, and vested in, it under sub-section (1), a similar fund and may invest the accumulations under the fund in such securities and subject to such conditions, as may be specified by the Board with the approval of the Government.
