Section 80C(1) in Kerala Cooperative Societies Act, 1969
(1)The Government may, by notification in the Gazette, frame a Scheme to be called the Kerala Co-operative Employees' Welfare Scheme for the establishment and management of a Fund by name "the Kerala Co-operative Employees' Welfare Fund" and there shall be established, as soon as may be, after framing of the Scheme, a fund in accordance with the provisions of this Act and the Scheme.
