Section 14 in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
14. Provident fund and other funds.
(1)Where the owner of the sick textile undertaking has established a provident fund, superannuation, welfare or other fund for the benefit of the persons employed in such sick textile undertaking, the money relatable to the employees, whose services have become transferred by or under this Act to the State Textile Corporation shall, out of the money standing, on the appointed day, to the credit of such provident fund, superannuation, welfare or other fund, stand transferred to, and shall vest in the State Textile Corporation.(2)The money which stand transferred under sub-section (1) to the State Textile Corporation shall be dealt with by that Corporation in such manner as may be prescribed.
