Section 10 in Kerala Construction Workers' Welfare Fund Act, 1989
10. Interest to be credited to the fund.
(1)The Board shall cause to deposit periodically the balance amount outstanding with the Fund, after meeting the administrative and other expenses, in term deposit with the Schedule Banks or Treasuries or the Kerala State Co-operative Bank or District Co-operative Banks and the interest accrued thereon shall be credited to the Fund.(2)There shall be credited to the accounts of each member, within six months of the close of each financial year, an amount equal to the interest at the rates fixed by the Board on the amount outstanding to the credit of each member at that time.
