Section 7 in The Gujarat Labour Welfare Fund Act, 1953
7. Vesting and application of Fund.
(1)The fund shall vest in and be held and applied by the Board as Trustees subject to the provisions and for the purposes of this Act. The moneys therein shall be utilized by the Board to defray the cost of carrying out measures which may be specified, by the State Government from time to time to promote the welfare of labour and of their dependents.(2)Without prejudice to the generality of sub-section (1) the moneys in the Fund may be utilized by the Board to defray expenditure on the following :(a)community and social education centres including reading rooms and libraries ;(b)community necessities ;(c)games and sports ;(d)excursions, tours and holiday homes ;(e)entertainment and other forms of recreations ;(f)home industries and subsidiary occupations for women and unemployed persons ;(g)corporate activities of a social nature ;(h)cost of administering the Act including the salaries and allowances of the staff appointed for the purposes of the Act ; and
