Section 6 in The Goa Labour Welfare Fund Rules, 1990
6. Notice for payment of fines and unpaid accumulations by Secretary.
- The Secretary may, after making such enquiries as he may deem fit, and after calling for a report from the Inspector, if necessary, serve a notice on any employer to pay any portion of fines realised from the employer or unpaid accumulations held by him which the employer has not paid in accordance with rule 3. The employer shall comply with the said notice within 14 days of the receipt thereof.
