Section 10 in Telangana Labour Welfare Fund Act, 1987
10. Contribution to the Fund by employee and employer.
(1)Every employee shall contribute two rupees per year to the Fund and every employer shall, in respect of each employee contribute five rupees per year to the Fund.(2)Notwithstanding anything contained in any other law for the time being in force, the employer shall be entitled to recover from the employees the employees contribution by deduction from his wages in such manner as may be prescribed and such deduction shall be deemed to be a deduction authorised by or under the Payment of Wages Act, 1936 (Central Act 4 of 1936).
