Section 24(2) in The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996
(2)The Fund shall be applied for meeting—(a)expenses of the Board in the discharge of its functions under section 22; and(b)salaries, allowances and other remuneration of the members, officers and other employees for the Board;(c)expenses on objects and for purposes authorised by this Act.
