Section 3(1) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
(1)The Government shall, as soon as may be, after the commencement of this Act, by notification, frame a Scheme to be called the "Kerala Document Writers', Scribes' and Stamp Vendors' Welfare fund Scheme" and after the framing of the Scheme, constitute a Fund to be called "the Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund" in accordance with the provisions of this Act and the Scheme.
