Section 26 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
26. Contribution of the Government.
(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.(2)At the end of every financial year, the Secretary shall calculate the expenses including bonus and encashment of leave but excluding travelling allowance, assigned for the administration of the Welfare fund, under the head of account of pay and allowances of the staff and shall intimate the same to the Government.(3)If the amount so calculated is found to be more than ten per cent of the yearly contribution of the members, the difference between this amount and ten per cent of the yearly contribution of the members, shall be withdrawn from the Welfare Fund and remitted to the head of account concerned fixed from time to time.
