Section 9(1) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(1)There shall be constituted a fund called the "Manual Workers General Welfare Fund" to which shall be credited-(a)all moneys received by the Board from the State Government;(b)all contributions received by the Board under the scheme;(c)all moneys received by the Board by way of sale or disposal of properties and other assets;(d)interest on investment in securities and deposits and rents; and(e)all moneys received by the Board in any other manner or from any other source;
