Section 27 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
27. Special provisions for transfer of accumulations from the existing Welfare
Funds.—The amount in the account of a member in the existing Welfare Fund on the date ofcommencement of this Act, shall be transferred to and credited to the Fund established underthis Act in such manner as may be specified in the Scheme and the liability of such member topay contribution to such Welfare Fund shall be ceased on such date.
