Section 12(2) in Telangana Labour Welfare Fund Act, 1987
(2)Without prejudice to the generality of the provisions in sub-section (1), the money in the Fund may be utilized by the Board to defray expenditure on the following:-(a)labour welfare centres under the control of the Labour Department of the Government;(b)reading rooms and libraries;(c)games and sports;(d)community necessities;(e)excursions, tours and holiday homes;(f)entertainment and other forms of recreation;(g)home industries and subsidiary occupations for women and unemployed persons;(h)corporate activities of social nature;(i)vocational training;(j)convalescent homes for tuberculosis patients;(k)pre-schools;(l)nutritious food to children of employees;(m)construction and maintenance of the labour welfare centre buildings;(n)cost of administering the Act including the salaries and allowances of the staff appointed for die purposes of the Act;(o)medical aid to employees for specialised treatment in deserving cases; and(p)such other objects as would in the opinion of the Government improve the standard of living and ameliorate the social conditions of labour:Provided that the Fund shall not be utilized in financing any measure which the employer is required under any law for the time being in force to carry out:Provided further that unpaid accumulations and fines shall be paid to the Board and be expanded by it under this Act, notwithstanding anything in the Payment of Wages Act, Central Act 4 of 1936. 1936, or any other law for the time being in force.
