Section 8 in Kerala Construction Workers' Welfare Fund Act, 1989
8. Contribution to the Fund.
(1)A member of the Fund shall contribute to the Fund at the rate specified in any of the slabs hereunder:-SlabA. Ten rupees per monthB. Fifteen rupees per monthC. Twenty rupees per monthProvided that a member may change his rate of contribution at his option at the commencement of any year.(2)An Employer shall contribute one per cent of the cost of the construction work undertaken by him to the fund.(3)In case where the employer is a Contractor, the contribution payable under sub-section (2) shall be recovered by the Departments, Authorities, Company or other undertakings mentioned in item (i) in clause (g) of section 2 from the bills payable to the contractor and paid to the Fund within fifteen days in the manner prescribed. In the case of other employers, the contribution shall be paid in such manner to such authority and within such time as may be prescribed.(4)The Government shall pay to the Fund every year an amount by way of grant which shall not be less than ten per cent of the contribution initially made by a member of the Fund under sub-section (1).
