Section 3 in Kerala Construction Workers' Welfare Fund Act, 1989
3. Kerala Construction Workers' Welfare Fund.
(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.(2)The Fund shall vest in and be administered by the Board.(3)Subject to the provisions of this Act, the scheme may provide for all or any of the matters specified in Schedule II.(4)There shall be credited to the Fund,-(a)the contribution specified in section 8 ;(b)fee levied under sections 4 and 9 and under the scheme;(c)grant or loan or advances, if any, made by the Government of India or by the State Government or any local authority ;(d)the amount borrowed by the Board under section 20 ;(e)the damages realised under section 23;(f)any amount raised by the Board from other sources to augment the resources of the Board ;(g)any donation or grant made by any person or institution;(h)any other amount which, under the provisions of the scheme, shall be credited to the Fund.(5)The scheme framed under this Act or any modification thereto made under section 15 shall be laid, as soon as may be, after it is framed or modified, as the case may be, before the Legislative Assembly, while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the Legislative Assembly, while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, the legislative assembly makes any modification in the scheme or decides that any provision of the sc scheme should not be made, the scheme shall thereafter have effect only in such modified form or be of no effect, as the case may be ; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under the scheme.
