Section 24(1) in The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996
(1)There shall be constituted by a Board a fund to be called the Building and other Construction Workers’ Welfare Fund and there shall be credited thereto—(a)any grants and loans made to the Board by the Central Government under section 23;(b)all contributions made by the beneficiaries;(c)all sums received by the Board from such other sources as may be decided by the Central Government.
