Section 3 in Kerala Motor Transport Workers Welfare Fund Act, 1985
3. Motor Transport Workers Welfare Fund.
(1)The Government may by notification in the Gazette, frame a scheme to be hold the Kerala Motor Transport workers Fund Scheme for the establishment of a Fund under this Act for employees and their shall be established, as soon as may be after the framing of the scheme, a fund in accordance with the provisions of this Act and the scheme.(2)The fund shall vest in, and be administered by, the Board(3)Subject to the provisions of this Act, the scheme may provide for all or any of the matters specified in the Schedule.
