Section 14 in Tamil Nadu Infrastructure Development Rules, 2012
14. Manner of managing the Tamil Nadu Infrastructure Development Fund.
(1)The Tamil Nadu Infrastructure Development Fund shall form part of the public account of the State of Tamil Nadu;(2)The balances of the Fund may be maintained in the public account as part of the general cash balances of Government or as a separate bank account or both as may be directed by the Government from time to time;(3)The Secretary to Government, Finance (Infrastructure) Department shall be the custodian of the Fund to authorize releases from the Fund;(4)The CEO of the Board shall be the drawing and disbursing officer of the Fund and shall maintain accounts which shall be subject to audit;
