Section 5 in Tamil Nadu Non-Resident Tamil's Welfare Act, 2011
5. Contribution to the Fund.
(1)There shall be a Fund constituted in the name and style as Tamil Nadu Non-Resident Tamil's Welfare Fund under the 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 Nationalized 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. Such an account shall be jointly operated by any two of the authorized signatories of the Board, one of them being the Managing Director.(3)The contributions to the Fund shall be made by the sources specified in sub-sections (4), (5), (6) and (8) and such other sources, as may be specified in the Scheme.(4)Every Non-Resident Tamilian (abroad) member shall pay an amount of rupees three hundred per month and every such member returned back and settled permanently in Tamil Nadu shall pay an amount as specified in sub-section (6) to the Fund as contribution.(5)Every Non-Resident Tamilian (India) member shall pay an amount of rupees one hundred per month and every such member returned back and settled permanently in Tamil Nadu shall pay an amount as specified in sub-section (6) to the Fund as contribution.(6)Every deemed member shall pay an amount of rupees fifty per month to the Fund as contribution.(7)The contributions to the Fund referred to in sub-sections (4), (5) and (6) shall be remitted to the Fund within such period and in such manner, as may be prescribed.(8)The Government shall pay every financial year to the Fund by way of grant, an amount equal to two per cent of the contribution paid under sub-sections (4) and (5).(9)The Government may in consultation with the Board, by notification, revise the rates of contribution to the Fund once in three years taking into account the amount required for the implementation of the Scheme.(10)The following shall also be credited to the Fund, namely : -(a)loans or advances given by the Government of India or the State Government or Public Sector Undertakings or any other institution or organisation;(b)donations from any individual or any organization in India or abroad or from any Government agencies in India or abroad or from any other source;(c)application fee, registration fee or any other fee collected under this Act;(d)any amount borrowed by the Board under section 17;(e)any profit or interest or dividend or other returns on any investment or share made by the Board;(f)any unclaimed amount of the members under any of the provisions of this Act, as may be prescribed; and(g)any amount raised by the Board by any other source, for augmenting the resources of the Fund.(11)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.
