Section 3(1) in Kerala Construction Workers' Welfare Fund Act, 1989
(1)The Government may, by notification in the Gazette, frame a scheme to be called the Kerala Construction Workers' Welfare Fund Scheme for the establishment of a Fund under this Act for the Welfare of the construction workers and there shall be established as soon as may be after the framing of the scheme, a Fund in accordance with the provisions of this Act and the scheme.
