Section 9 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
9. Manual Workers' Welfare Fund.
(1)There shall be constituted a fund called the "Manual Workers General Welfare Fund" to which shall be credited-(a)all moneys received by the Board from the State Government;(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 investment in securities and deposits and rents; and(e)all moneys received by the Board in any other manner or from any other source;(2)The General Fund constituted under the scheme shall vest in, and be held and applied by, the Board for the purposes of implementation of the scheme.(3)All moneys forming part of the General Fund shall be kept in Current Account or Deposit Account with the Reserve Bank of India or in any Nationalised Bank or in any other Banks or Financial Institutions approved by the Government, from time to time. Such accounts shall be operated by such officers of the Board as may be authorised by it.
