Section 18(1) in The Tamil Nadu Bhoodan Yagna Rules, 1959
(1)The moneys [remitted] [Substituted by G.O.Ms. No. 1940, RDLA, dated the 13th July 1961.] in the Fund shall be [received by Chairman of the State Board or such other member of the Board, or secretary of the Board as the Chairman may appoint in this behalf, and [deposited] [Substituted by G.O.Ms. No. 1940, RDLA, dated the 13th July 1961.] in(i)in a scheduled bank as defined in the Reserve Bank of India Act, 1934 (Central Act II of 1934), or(ii)the [Tamil Nadu] [Substitute by G.O.Ms. No. 602, RDLA, dated 6th March 1971.] State Co-operative Bank, Limited, or(iii)a Post Office Savings Bank.
