Section 7(2) in Uttar Pradesh Labour Welfare Fund Act, 1965
(2)Without prejudice to the generality of sub-section (1), the moneys in the Fund may be utilized by the Board for the benefit of the labour to defray expenditure on the following, namely -(a)community and social education centers including reading rooms and libraries;(b)public baths and washing places;(c)medical relief and convalescent homes(d)educational facilities for women and children and education of adults;(e)games and sports ;(f)excursions, tours and holiday homes ;(g)entertainment and other forms of recreations(h)home industries and subsidiary occupations for women and unemployed persons ;(i)allowances of the members of the Board and the pay and allowances of the officers and other employees of the Board;(j)setting up credit, consumers and multipurpose co-operative societies;(k)corporate activities of a social nature ;(l)facilities for preparation and processing of food materials ;(m)provision of housing facilities and their improvements;(n)such other objects as would, in the opinion of the Board, improve the conditions of living of labour;(o)[ subject to a maximum of such percentage as the State Government may by notification specify, on the service and publication of notice under sub-section (4) of section 6 :] [Substituted by section 5 of U.P. Act No. 17 of 1978.]Provided that the fund shall not be utilized in financing any measure which any employer is required under any law, for the time being in force, to carry out.
