Section 3(2) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
(2)The following shall be credited to the Fund, namely:—(a)contributions under section 4;(b)amount borrowed by the Board under section 14;(c)fine realised under section 19;(d)grants, loans or advances granted by the Government of India or the State Government or the Local Self Government Institutions or any other institution or organisation;(e)any donation from any other source;(f)any amount raised by the Board from other sources to augment the resources of the Board;(g)fees levied under the provisions of the Scheme and any other amount to be credited to the Fund.
