Section 8 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
8. Vesting and application of Fund.
(1)The Fund shall vest in and be held and applied by the Board as a Trustee subject to the provisions, and for the purposes of the Act. The moneys therein shall be utilised by the Board to defray the cost of carrying out activities which may be specified by the State Government from time to time to promote the welfare of the workers and of their dependents.(2)Without prejudice to the generality of sub-section (1), the moneys in the Fund may be utilised by the Board to defray expenditure on the following :-(a)grant-in-aid to the members of family of a worker who died or may die on account of silicosis;(b)medical treatment of a worker suffering from silicosis;(c)community necessities of a worker and his dependents;(d)educational facilities for members of family of a worker;(e)establishment of primary health centers and dispensaries for Slate Pencil factory;(f)home industries and subsidiary occupations for women and unemployed persons dependent on Slate Pencil factory;(g)games, sports, entertainments, and other forms of recreation of the worker;(h)reading rooms and libraries for the worker;(i)payment of life insurance premium in respect of a worker;(j)cost of administering the Act including allowances of the members of the Board, salaries and allowances of the staff appointed by the Board;(k)such other objects as would in the opinion of the Board improve the standard of living and ameliorate the social conditions of a worker:Provided that the. Fund shall not be utilised in financing any activity which the occupier is required to carry out under any law for the time being in force.Explanation. - For the purposes of this sub-section, "members of the family" in the case of a worker means the other spouse, son, un-married daughter, father, grand father, mother, grand mother, brother, un-married sister, paternal uncle, paternal uncles wife or widow, or brothers son or unmarried daughter living jointly with, or any other relation dependent on him.(3)Notwithstanding anything contained in sub-section (1), the State Government may, authorise the board to utilise the fund for giving loan or advance to an occupier where such loan or advance is for enabling, the occupier to discharge the obligation imposed on him by or under any law for the time being in force, for the safety and health of the workers and members of their family.(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 whose decision shall be final and binding.
