Section 13(3) in Kerala Labour Welfare Fund Act, 1975
(3)As soon as possible after the payment of any unpaid accumulation is made to the Board, the Board shall by notice-(a)exhibited on the notice-board of the establishment in which the unpaid accumulation was earned; and(b)published in the Gazette, and in such other manner as may be prescribed, regard being had to the amount of the unpaid accumulations; invite claims by employees, their heirs, legal representatives or assigns for any payment due to them.
