Section 12 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
12. The Tamil Nadu Goldsmiths Social Security and Welfare Fund.
(1)There shall be constituted a fund called the "The Tamil Nadu Goldsmiths Social Security and Welfare Fund" to which shall be credited,-(a)all contributions received by the Board from the Government as grant;(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 investments in securities and deposits and rents;(e)all moneys received by way of interest charged for the delayed payment of contribution under clause 27 of the Scheme; and(f)all moneys received by the Board in any other manner or from - any other source.(2)All moneys received by the Board and forming part of the Fund shall be kept in Current Account of any of the Nationalised Banks or any of the Co-operative Banks under the control and supervision of Tamil Nadu State Co-operative Bank or any other bank as may be specified by the Board, from time to time. Such account shall be jointly operated by the Secretary of the Board and another officer authorized by the Secretary of the Board.
