Section 12 in The Goa Labour Welfare Fund Rules, 1990
12. Applications for grant from Fund.
- Any employer, local authority or any other body, may make an application to the Secretary for a grant under sub-section (3) of section 16. Such application shall be placed by the Secretary before the Board within a month of its receipt with his remarks, and the recommendations of the Board shall be forwarded for approval of the State Government by the Secretary.
