Section 3(1) in Kerala Fishermen's Welfare Fund Act, 1985
(1)The Government may, by notification in the Gazette, frame a scheme to be called the Kerala Fishermen's Welfare Fund scheme for the establishment of the fund under this Act by name "Kerala Fishermen's Welfare Fund" for the welfare of fishermen and there shall be established, as soon as may be after the framing of the scheme, the fund in accordance with the provision of this Act and scheme.
