(1)There shall be constituted a Fund to be called the Punjab Social Security Fund.(2)The Fund shall vest with the Government.(3)The Fund shall comprise of Social Security Surcharge levied and collected under this Act.(4)The Fund shall also comprise of net revenues collected by the Government under the Punjab Tax on Lotteries Act, 2005.(5)The Fund may receive Corporate Social Responsibility Contributions as per Schedule VII under section 135 of the Companies Act, 2013 for the purposes of this Act and such contributions shall also be deposited in the Fund account as per sub-section (3) of section 7 of the Act.(6)The Fund may also receive contributions from individuals, partnership firms or companies under the Companies Act, 2013.
