Section 3(4) in Kerala Fishermen's Welfare Fund Act, 1985
(4)The fund may be utilised for all or any of the following purposes, namely:(a)to provide for distress relief to fishermen in times of natural calamities ;(b)for payment of financial assistance to fishermen who suffer permanent or temporary disablement ;(c)for payment of loans or grants to fishermen to meet the expenses for the marriage of children, or expenses in connection with disease or death of dependants, or any unexpected expenditure or the day of day expenditure during lean months;(d)to provide for the fishermen and the members of their families,-(i)education vocational training and part time employment;(ii)social education centres including reading rooms and libraries ;(iii)sports, games and medical facilities ;(iv)nutritious food for children ; and(v)employment opportunities to the handicapped;(e)for payment of financial assistance to fishermen who suffer loss of house or fishing implements or any other damage due to natural calamities or other unexpected causes ;(f)to provide old age assistance to fishermen;(g)for the implementation of any other purpose specified in the scheme
