Section 3(2) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(2)The Fund shall consist of :-(a)all fines realised from the employees;(b)all unpaid accumulations transferred to the Fund under Section 8;(c)any contribution paid under Section 9;(d)any penal interest paid under Section 10;(e)any voluntary donations;(f)any amount, transferred to the Fund under sub-section (3);(g)any sum paid to the Fund as grant-in-aid or subsidy by the State Government;(h)any sum borrowed under Section 12;(i)any loan advanced by the State Government.
