Section 24(1) in The Goa Labour Welfare Fund Rules, 1990
(1)Under sub-section (2) of section 33, subject to the provisions of any rules made in this behalf -(a)to sanction expenditure within the budget grants approved by the State Government;(b)to transfer funds among the following detailed heads of account, namely:-(i)community and social education centres;(ii)reading rooms at centres;(iii)libraries at centres;(iv)circulating libraries;(v)community necessities;(vi)games and sports;(vii)excursions, tours and holiday homes;(viii)entertainment and other forms of recreation;(ix)home industries;(x)subsidiary occupations for women and unemployed persons;(xi)remunerative employments.(c)to write off any loss when its value is not more than Rs. 250/-;
