Section 11(1) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(1)There shall be constituted a fund called the "Tamil Nadu Agricultural Labourers-Farmers Social Security and Welfare Fund" to which shall be credited,-(a)the financial allocation made by the Government;(b)all contributions received by the Board under sub-section (4) of section 9 of the Act;(c)all monies received by the Board by way of sale or disposal of properties and other assets;(d)interest on investments in securities and deposits and rents;(e)all monies received by the Board in any other manner or from any other source.
