Section 80D(3) in Kerala Cooperative Societies Act, 1969
(3)The Board may provide money and other aids to the employees in their indigent conditions and for the following purposes, namely:-(i)for the payment of financial assistance to the family of the deceased employees;(ii)for the payment of medical assistance to the employees who have undergone treatment for diseases to be specified therein;(iii)for refund of the contributions made by the employees on their - retirement or relief on other grounds;(iv)for the grant of advances to the employees for meeting their medical expenses;(v)for awarding cash prizes to the children of employees at such rates and subject to such conditions as may be specified therein; and(vi)for any other purposes provided for in the Scheme or which necessary Scheme.
