Section 3 in The Maharashtra Labour Welfare Fund Act, 1953
3. Welfare Fund.
- [(1) The State Government shall constitute a fund called the 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] [Sub-section (1) was substituted by Maharashtra 36 of 1961, Section 7(a).] to the Board, which shall keep a separate account therefore until claims thererto have been decided in the manner provided in section 6A, and the other sums specified in sub-section (2) shall be paid into the Fund,] [This Clause was substituted for the original by Maharashtra 4 of 1984, Section 2(c).](2)The Fund shall consist of -(a)all fines realised from the employees;(b)[unpaid accumulations transferred to the Fund under section 6A] [This portion was substituted for the words 'all unpaid accumulations' by Maharashtra 36 of 1961, Section 7(b).];(bb)[ any penal interest paid under section 6B;] [Clause (bb) was inserted by Maharashtra 22 of 1966, Section 2(b).](bbb)[ any contribution paid under section 6BB;] [Clause (bbb) was inserted by Maharashtra 16 of 1971, Section 3(a).](c)any voluntary donations;(d)any fund transferred under sub-section (5) of section 7; [*] [The word and was deleted by Maharashtra 16 of 1971, Section 3 (b).](e)any sum borrowed under section 8.(f)[ any loan, grant-in-aid or subsidy paid by The State Government.] [Clause (f) was added by Maharashtra 16 of 1971, Section 3(c).](3)The sums specified in sub-section (2) [shall be paid, or collected by such agencies, at such intervals] [These words were substituted for the words 'shall be collected by such agencies' by Maharashtra 22 of 1966, Section 2(c).] and in such manner and the accounts of the Fund shall be maintained arid audited in such manner as may be prescribed.
