Section 17 in The Employee's Deposit-Linked Insurance Scheme, 1976
17. Disposal of the Insurance Fund.
(1)Subject to the provisions of the Act and of this Scheme, the Insurance Fund, not including therein the Insurance Fund Central Administration Account, shall not, except with the previous sanction of the Central Board, be expended for any purpose other than the payment of the benefits in accordance with the provisions of this Scheme.(2)The Insurance Fund shall be operated upon by such officers as may be authorized in this behalf by the Central Board.
