Section 70(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(1)The Government may, by notification, frame a Scheme to be called the "Kerala Prisoners' Welfare Fund Scheme" for the establishment of a Fund under this Act for the welfare of the prisoners in the State and there shall be established, as soon as may be after the framing of the Scheme, a Fund called the Kerala Prisoners' Welfare Fund, in accordance with the provisions of this Act and the Scheme framed thereunder.
