Section 3 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
3. Labour Welfare Fund.
(1)The State Government shall constitute a fund which shall be called the Madhya Pradesh Labour Welfare Fund.(2)The Fund shall consist of :-(a)all fines realised from the employees;(b)all unpaid accumulations transferred to the Fund under Section 8;(c)any contribution paid under Section 9;(d)any penal interest paid under Section 10;(e)any voluntary donations;(f)any amount, transferred to the Fund under sub-section (3);(g)any sum paid to the Fund as grant-in-aid or subsidy by the State Government;(h)any sum borrowed under Section 12;(i)any loan advanced by the State Government.(3)If any fund is created or any sum is set apart by the employer of an establishment for the welfare of the employees, it may at the request of the employer and after approval of the State Government be transferred to the fund.(4)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 to the Board at such interval as may be prescribed, which shall keep a separate account thereof until claims thereto have been decided in the manner provided in Section 8, and the other sums specified in sub-section (2) of this section shall be paid into the Fund.(5)The sums specified in sub-section (2) shall be paid to, or collected by, such agencies at such intervals and in such manner as may be prescribed.
