Section 14(1) in Telangana Labour Welfare Fund Act, 1987
(1)All moneys and receipts forming part of the Fund shall be deposited in the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934, (Central Act 2 of 1934). or in the State Bank of India, constituted under the State Bank of India Act, 1955,(Central Act 23 of 1955) or any corresponding new Bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, (Central Act 5 of 1970). or any other scheduled bank or the State Co-operative Bank or such other co-operative bank as the Government may notify in this behalf and the bank account shall be operated upon by such officers of the Board as may be authorised by the Board and in such manner as may be prescribed.
