Section 3(2) in Kerala Labour Welfare Fund Act, 1975
(2)There shall also be credited to the Fund-(a)unpaid accumulations paid to the Board under sub-section (2) of section 13 ;(b)all fines including the amount realised under [Standing Order 17 of the Model Standing Orders issued under the Kerala Industrial Employment (Standing Orders) Rules, 1958] [Substituted by Kerala Act 1 of 1987] from the employees by the employers, notwithstanding anything contained in any agreement between the employer and employee;(c)deductions made under the proviso to sub-section (2) of section 9 of the Payment of Wages Act, 1936 (Central Act 4 of 1936) ;(d)contributions by employers and employees;(e)any interest by way of penalty paid under section 14 ;(f)any voluntary donations ;(g)any amount raised by the Board from other sources to augment the resources of the Board ;(h)any fund transferred under sub-section (6) of section 17 ;(i)any some borrowed under section 18 ;(j)any unclaimed amount credited to the Government in accordance with the rules made under the Payment of Wages of 1936 (Central Act 4 of 1936) and the Minimum Wages Act, 1948 (Central Act 11 of 1948) ;(k)grants or advances made by the Central or State Government or any local authority ;(l)[ [***] [Omitted by Kerala Act 1 of 1987]
