(1)There shall be constituted by a Building Workers' Welfare Board a fund to be called the Building and Other Construction Workers' Welfare Fund and there shall be credited thereto-(a)the amount of any cess levied under sub-section (1) of section 100;(b)any grants and loans made to the Building Workers' Welfare Board by the Central Government; and(c)all sums received by the Building Workers' Welfare Board from such other sources as may be decided by the Central Government.
