Section 25(1) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(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.
