Section 12(1) in Tamil Nadu Handloom and Handloom Silk Weaving Workers Social Security and Welfare Scheme, 2006
(1)There shall be constituted a fund called the "Tamil Nadu Handloom and Handloom Silk Weaving Workers 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.
