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State of Tamilnadu - Section

Section 24 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

24. State Fund for Persons with Disabilities and its management.

(1)The Government shall constitute a fund to be called the "State Fund for Persons with Disabilities" (hereinafter in this chapter referred to as the "State Fund") and its management and administration shall be conducted by a governing body consisting of following members, namely:-
(i) Secretary to Government, Welfare of theDifferently Abled Persons Department -- Chairperson
(ii) Secretary to Government, Finance (Expenditure) -- Member
(iii) Commissioner for Welfare of the DifferentlyAbled -- Member Secretary
(2)The Commissioner for Welfare of the Differently Abled and Accounts Officer of Commissionerate for welfare of the differently abled persons shall perform all the transactions connected with the State Fund and Accounts Officer shall maintain proper accounts.
(3)There shall be credited to the State Fund,-
(i)sums granted by the Government from the consolidated Fund of the State for the use of the State Fund.
(ii)sums received by way of gifts, donations, benefactions, bequests or transfers;
(iii)sums from such other sources as may be decided by the Government.