(1)There shall be established by the Central Government a Social Security Fund for social security and welfare of the unorganised workers, gig workers and platform workers and the sources of the fund shall comprise of funding received-(i)under sub-section (3) of section 109;(ii)under sub-section (3) of section 114;(iii)from the composition of the offences under this Code relating to Central Government and from any other Social Security Fund established under any other central labour law.
