(3)Any scheme notified by the Central Government under sub-section (1), may be-(i)wholly funded by the Central Government; or(ii)partly funded by the Central Government and partly funded by the State Government; or(iii)partly funded by the Central Government, partly funded by the State Government and partly funded through contributions collected from the beneficiaries of the scheme or the employers as may be specified in the scheme by the Central Government; or(iv)funded from any source including corporate social responsibility fund within the meaning of the Companies Act, 2013 (18 of 2013) or any other such source as may be specified in the scheme.
