Section 22 in The Orissa Labour Welfare Fund Act, 1996
22. Mode of recovery of sums payable to Fund.
- Any sum payable into the Fund under this Act shall, without prejudice to any other mode of recovery, be recoverable on behalf of the Board as an arrear of land revenue :Provided that Government may confer powers as it may feel expedient so to do on such officers as it deems fit to realise dues payable to the fund under the provision contained under Section 15 of the Payment of Wages Act, 1936 to the extent the dues are recoverable from the employer.
