(1)The Fund shall be applied for the purposes as may be prescribed.(2)Without prejudice to the generality of the provisions of sub-section (1), the Fund shall be applied for the following purposes, namely :-(a)old age pension scheme;(b)financial assistance to the widows and destitute women;(c)financial assistance to the dependent children;(d)financial assistance to the disabled persons; and(e)any other social security measures incidental to the above purposes as approved by the Government :Provided that the Fund shall be utilised in order for the purposes specified n clauses (a) to (e).
