Section 17 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
17. Utilisation of fund.
(1)The Fund of the Scheme shall vest in and be held and applied by the Board as trustees subject to the provisions and for the purposes of the Scheme.(2)It shall be lawful for the Board to invest the monies in any Government financial institutions, Co-operative Banks, Nationalised Banks or Corporations authorised by the Government, which offers the highest rate of interest as on the date of such investments.(3)If any contribution credited in the "Fund" is found to be in excess of the immediate requirements of the Board at any stage, the Board may, on a resolution passed by it, consider to credit it to the account of the Government. The mode of such transfer of fund may be prescribed by the Government at the time of such a contingency.
