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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4) in Tamil Nadu Co-Operative Handloom Weavers family pension scheme, 1991

(4)Administration of the Fund and Accounts. - (i) It shall be the responsibility of the Trustee to deploy fund available at the credit of the fund in securities and deposits of approved agencies in such a way as to gain maximum monetary advantage for the scheme.
(ii)All interest and other income realised on investment shall be accumulating with the fund under any recognized money multiplying schemes.
(iii)It shall be the responsibility of the Trustee to cause annual audit of the accounts under the scheme and to submit the audited accounts and audit report to the Government before the dales prescribed in the Rules.
(iv)The Government shall place the audited accounts and audit report on the table of the Legislature within a reasonable time.