Section 3(2) in Uttar Pradesh Labour Welfare Fund Act, 1965
(2)The Fund shall consist of -(a)all fines realized from or payable by the employees;(b)unpaid accumulations transferred to the Fund under section 6 ;(c)any amount transferred to the Fund under sub-section (3);(d)any grants made to the Fund by the State Government;(e)any voluntary donation or contribution made to the fund by any person;(f)any sums borrowed under section 14; and(g)any other money paid or payable into the Fund;
