Section 3(4) in Abkari Workers' Welfare Fund Act, 1989
(4)The Fund may be utilised for all or any of the following purposes namely:-(a)for payment of pension;(b)for payment of provident fund;(c)for payment of gratuity;(d)for payment of family pension;(e)for payment of financial assistance to a member who suffers from permanent disablement;(f)for payment of loans or grants to a member to meet expenses for the marriage of children or in connection with disease or death of dependants or for the education of children or for construction or maintenance of houses;(g)to provide for maternity benefits to women abkari workers who are not eligible for such benefits under any other law for the time being in force;(h)to provide for distress relief to the family of a member affected by natural calamities or epidemics;(i)to provide for the abkari workers and members of their families,-(i)medical facilities(ii)education and vocational training and facilities for part-time employment;(j)to provide for the establishment of nurseries and creches for the children of the abkari workers;(k)for implementation of any other purpose specified in the scheme.
