Section 7(4) in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988
(4)The amount deposited under sub-rule (1) shall, after a lapse of four years from the date of such deposit be applied by the prescribed authority to meet the expenditure incurred in connection with the measures which are necessary or expedient in his opinion to promote the welfare of persons employed in air transport service and in particular to defray the cost of following measures for the benefit of such persons:-(a)for improving the educational facilities;(b)for improving family welfare including family planning;(c)for improving vocational training, rehabilitation of disabled and handicapped persons; and(d)for improving transport facilities.
