(1)Any scheme notified by the State Government under sub-section (2) of section 109 may be-(a)wholly funded by the State Government; or(b)partly funded by the State Government, partly funded through contributions collected from the beneficiaries of the scheme or the employers as may be specified in the scheme by the State Government; or(c)funded from any source including corporate social responsibility fund referred to in clause (iv) of sub-section (3) of section 109 or any other such source as may be specified in the scheme.
