The Fund shall be applied by the Tribunal for the purpose of-(a)making interim payment of workmen's dues pending the revival or rehabilitation of the sick industrial company; or(b)payment of workmen's dues due to the workmen, referred to in sub-section (3) of section 529, of the sick industrial company; or(c)protection of assets of sick industrial company; or(d)revival or rehabilitation of sick industrial company, which in the opinion of the Tribunal are necessary or expedient for the said purposes.
