Section 9(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
(2)The Board shall hold the fund in any of the Nationalised 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, from time to time. Such an account shall be jointly operated by any two of the authorized signatories of the Board, one of them being the Member Secretary.
