Section 7 in Coal Mines Labour Welfare Fund (Repeal) Act, 1986
7. Moneys, etc., of the Fund to be credited to the Consolidated Fund of India.-
On the appointed day, all moneys and cash balances lying in the credit of the housing account and the general welfare account of the Coal Mines Labour Housing and General Welfare Fund constituted under section 4 of the Act, shall become part of, and be credited to, the Consolidated Fund of India.
