(1)The Government shall constitute a Fund called the Labour Welfare Fund, and, notwithstanding anything contained in any other law for the time being in force or in any contract or instrument, all unpaid accumulations shall be paid, at such intervals as may be prescribed, to the Board, and be credited to the Fund, and the Board shall keep a separate account therefor until claims thereto have been decided in the manner provided for in section 13.(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](3)The sums specified in sub-section (2) shall be paid to, or collected by, such agencies, at such intervals and in such manner, and the accounts of the Fund shall be maintained and audited in such manner as may be prescribed.
