Section 11 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
11. The Tamil Nadu Agricultural Labourers-Farmers Social Security and Welfare Fund.
(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.(2)All monies received by the Board and forming part of the Fund shall be held in any of the nationalised banks or any of the co-operative banks under the control and supervision of the Tamil Nadu State Co-operative Bank, or any other Bank as may be specified by the Board, with the approval of the Government, from time to time. Such account shall be jointly operated by any two of the authorised signatories of the Board, one of them being the Member-Secretary.
