Section 26(1) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
(1)Ten per cent the total amount contributed by the members during a financial year of the expenses to be incurred under the head of pay and allowances of the staff including bonus and encashment of leave but excluding travelling allowance, assigned for the administration of the Welfare Fund, whichever is less, shall be given as Government contribution.
