Section 13(1) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(1)Where the Company has established a provided fund, superannuation fund, welfare fund or any other fund for the benefit of the persons employed in any of the undertakings of the Company, the monies relatable to the officers or other employees, whose services have become transferred, by or under this Act, to the Central Government or the Cement Corporation, shall, out of the monies standing, on the appointed day, to the credit of such provident fund, superannuation fund, welfare fund or other fund, stand transferred to, and vest in, the Central Government or the Cement Government or the Cement Corporation, as the case may be.
