(1)The Fund shall be applied for the social services as defined in clause (h) of section 2.(2)Without prejudice to the generality of the provisions of sub-section (1), the Fund shall be applied for the following purposes:-(a)senior citizen pensions;(b)widow pensions;(c)pensions for physically challenged persons;(d)pensions for destitute women;(e)health and accident insurance;(f)post-matric scholarship for education of students belonging to Scheduled Castes, Backward Classes and minorities;(g)marriage grants to girls belonging to the Scheduled Castes, Backward Classes and minorities;(h)financial assistance to acid attack victims;(i)un-employment allowance; and(j)any other purpose, as may be prescribed.
