Section 43(3) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(3)The following amount shall be credited to the fund,-(a)grant or loan or advances if any, made by the Government of India or by the State Government or any local authority;(b)the contribution paid by the beneficiaries under these rules;(c)all sums received by the Board from such other sources as may be decided by the Central or State Government.
