Section 25 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
25. Utilization of the State Fund.
(1)The State Fund shall be utilized for the following purposes, namely:-(i)providing financial assistance for persons with disabilities and implementing schemes to further the purposes of the Act;(ii)administrative and other expenses of the Fund, as may be required to be incurred by or under the Act not exceeding two percent of the purposes of fund in any financial year; and(iii)such other purposes as may be decided by the governing body.(2)Every proposal of expenditure shall be placed before the governing body for its approval.(3)The State Fund shall be invested in such manner as may be decided by the governing body.(4)The Accounts Officer of the State Fund shall prepare the accounts of revenue and expenditure under the State Fund for each financial year, not later than September 30th of the next financial year and shall place the same for the approval of the governing body. The Accounts shall be audited by the comptroller and Auditor General of India.
