Section 3 in The Orissa Labour Welfare Fund Act, 1996
3. Constitution of Fund.
(1)The Government shall constitute a fund to be called the Orissa 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 therefore until claims thereto have been decided in the manner provided in Section 8.(2)There shall also be credited to the Fund-(a)unpaid accumulations paid to the Board under Section 8 :(b)all fines including the amount realised under Standing Order issued under the Orissa Industrial Employment (Standing Order) Rules, 1946 from the employees by the employers, notwithstanding anything contained in any agreement between the employer and the employee;(c)deductions made under the proviso to Sub-section (2) of Section 9 of the Payment of Wages Act,1936;(d)contribution by employers and employees;(e)any interest by way of penalty paid under Section 9;(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 12;(i)any sum borrowed under Section 13;(j)grants, subsidies or advances made by the Government;(k)any money deposited under Sub-section (1) of Section 8 of the Workmen's Compensation Act, 1923 as compensation in respect of a deceased workman where the Commissioner for Workmen's Compensation is satisfied after necessary enquiry that no dependant exists, subject however, to the deductions permissible under the said Sub-section, as also any amount remaining undisbursed out of such deposits.(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.
