Section 49 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
49. Application of Fund.
- Without prejudice to the generality of the provisions of section 48, the Fund shall be utilised by the Board, which may,-(a)grant to the affected workmen such sums as the Board may decide; and such sums shall not be less than the minimum wages in force for the General Engineering Industry;(b)contribute towards the share capital for the formation of an Industrial Workers Co-operative Society;(c)grant such other financial assistance to the Industrial Workers Co-operative Societies; or(d)take such measures as the Board may consider necessary for promoting the welfare of affected workmen.
