Section 3(2) in The Punjab Labour Welfare Fund Act, 1965
(2)The Fund shall consist of -(a)all fines realised from the employees;(b)unpaid accumulations transferred to the Fund under section 9;(c)grants and subsidies to the Board made by the State Government;(d)any voluntary donations;(e)any fund transferred under sub-section (5) of section 10; and(f)any sum borrowed under section 11.
