Section 7 in The Indian Red Cross Society (Bengal Branch) Act, 1920
7. Purposes to which the funds of the Society may be applied.
- Notwithstanding anything contained in any appeal for subscriptions or gifts to or for the purposes of the said Funds, the Managing Body may in its discretion apply -(a)either the corpus of the income or any part of such corpus or income of any property vested in it under clause (b) of section 5 for the relief of sickness, suffering or distress caused by the operation of war in India or in any other country in which Expeditionary Forces from India may from time to time be employed, and for purposes cognate to that object, and in maintaining Red Cross Depots for military purposes;(b)the income only of any such property but not the corpus or any part thereof for the relief of sickness or suffering [in India or anywhere else] [Words substituted for the words 'in India' by W.B. Act 31 of 1963.] whether due to the operation of war or not, or in pursuance of any of the following objects, namely :-(1)aid to the sick and wounded members of the Armed Forces of the Union of India;(2)aid to the demobilized sick and wounded members of the Armed Forces of the Union of India;(3)care of those suffering from tuberculosis;(4)maternity and child welfare;(5)Junior Red Cross;(6)nursing and ambulance work;(7)[ provision of relief for the mitigation of suffering caused by [distress] [Sub-clauses (1) to (9) substituted for the existing sub-clauses (1) to (8) by W.B. Act 13 of 1958.], epidemics, earthquakes, famines, floods or other calamity;](8)[ work parties to provide comforts and necessary garments, etc., for hospitals and health institutions;] [Sub-clauses (1) to (9) substituted for the existing sub-clauses (1) to (8) by W.B. Act 13 of 1958.](9)[ the improvement of health, prevention of disease and mitigation of suffering and such other cognate objects as may be approved by the Society from time to time;] [Sub-clauses (1) to (9) substituted for the existing sub-clauses (1) to (8) by W.B. Act 13 of 1958.](10)[ the expenses of management of the Society; and] [Sub-clauses (9) and (10) re-numbered as sub-clauses (10) and (11) by W.B. Act 13 of 1958.](11)[ the representation of the Society on or at Committees formed for furthering objects similar to those of the Society:] [Sub-clauses (9) and (10) re-numbered as sub-clauses (10) and (11) by W.B. Act 13 of 1958.]Provided that nothing contained in this section shall prevent the Managing Body form applying any sums received by the Society for a specific purpose to that purpose.
