The Trustees of the fund known as "the Sheriffs Pension Fund" (hereinafter referred to as the Fund), maintained for the provision of pensions for the officers and servants employed by the Sheriff [* * *], shall transfer and pay to such authority, in such manner and at such times as may be prescribed, the balance standing to the credit of the Fund [* * *], and such balance shall be carried to the account and credit of the [Consolidated Fund of the State).]
