Section 24(1) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(1)There shall be constituted by a Board a fund to be called the Building and Other Construction Workers' Welfare Fund and there shall be credited thereto-(a) any grants and loans made to the Board by the Central Government under section 23;(b)all contributions made by the beneficiaries;(c)all sums received by the Board from such other sources as may be decided by the Central Government.
