Section 9 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
9. Contribution to the Fund.
(1)There shall be a Fund constituted in the name and style as "Tamil Nadu Agricultural Labourers - Farmers Social Security and Welfare Fund" under a scheme and all monies received from the sources as specified in sub-section (3) shall be credited to such Fund.(2)The Board shall hold the fund in any of the Nationalised Banks or any of the Co-operative Banks under the control and supervision of the Tamil Nadu State Co-operative Bank or any other Bank as may be decided by the Board, with the approval of the Government, from time to time. Such an account shall be jointly operated by any two of the authorized signatories of the Board, one of them being the Member Secretary.(3)The contributions to the Fund shall be made by the sources specified in sub-section (4), the Government and such other sources as may be specified in the scheme.(4)The contribution towards the Fund shall be,-(i)one rupee per quintal from the paddy procured from the agriculturists by the Tamil Nadu Civil Supplies Corporation;(ii)one rupee per tonne of the sugar-cane brought by the agriculturists and procured by every sugar mill (both private and public sector) and one rupee per quintal of the sugar produced by the sugar mills;(iii)one per cent of the total fee collected from the traders by the Marketing Committee established under sub-section (1) of section 5 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989).(5)The Government may, in consultation with the Board, revise the proportion in which the contribution is to be collected.(6)The contribution to the fund referred to in sub-section (4) shall be remitted to the Fund within such period and in such manner as may be prescribed.(7)All the expenditures relating to the implementation of the scheme shall be met from the Fund including the contingent expenditure in the administration of the scheme.
