Section 3(2)(f) in The Dock Workers (Regulation Of Employment) Act, 1948
(f)for prohibiting, restricting or otherwise controlling the employment of dock workers to whom the scheme does not apply and the employment of dock workers by employers to whom the scheme does not apply;(ff)[ for creating such fund or funds as may be necessary or expedient for the purposes of the scheme and for the administration of such fund or funds;] [ Inserted by Act 49 of 1980, Section 2 (yet to be enforced).]