Section 41 in The Gujarat Labour Welfare Fund Act, 1953
41. Section 6B was inserted by Guj. 29 of 19 3. s.4.
(i)such other objects as would in the opinion of the State Government improve the standard of living and ameliorate the social conditions of labour ;Provided that the Fund shall not be utilized in financing any measure which the employer is required under any law for the time being in force to carry out ;Provided further that unpaid accummulations and fines shall be paid to the Board and be expended by it under this Act notwithstanding anything contained in the Payment of Wages Act, 1936, or any other law for the time being in force.(3)The Board may, with the approval of the State Government, make a grant of the Fund to any employer, any local authority or any other body in aid of any activity for the welfare of labour approved by the State Government.(4)If any question arises whether any particular expenditure is or is not debitable to the Fund, the matter shall be referred to the State Government and the decision given, by the State Government shall be final.(5)It shall be lawful for the Board to continue any activity financed from the labour welfare fund of any establishment, if the said fund is duly transferred to the Board.
