Section 93(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)The State Land Development Bank shall contribute to a Failed Wells Fund ten per cent of its net profits. The Failed Wells Fund shall not be utilised for any purpose except for recouping partly or wholly the losses sustained by the borrowers on account of infructuous wells or failure of wells. This fund shall be maintained and administered in accordance with the Rules made in this behalf by the Government.
