(5b)All sums so credited to the pilotage account may be applied in such proportions as the Government may from time to time direct, to the following purpose, namely :-(a)the purchase and maintenance in repair of such vessels, and the supply of such material, stores or other things as the officer or body appointed under sub-section (1) may deem it necessary to purchase, maintain or supply for the efficiency of the pilot service;(b)the payment of the salaries, wages and allowances of pilots and other persons employed in the pilot service or in the supervision thereof;(c)the payment of pensions, retiring gratuities, compassionate allowances or bonuses to pilots and other persons engaged in the pilots service, and of the contributions, if any, duly authorised to be made in their behalf to any provident fund or welfare fund;(d)the payment of pensions, gratuities and compassionate allowances granted by the officers or body appointed under sub-section (1) to pilot service who have been killed in the execution of their duty or who may die while still in the service of such officer;(e)the provisions of educational, recreational and other amenities for pilots and other persons employed in the pilot service;(f)the payment of contributions or appropriations to any special fund or funds established under the provisions of any other Act relating to the port to which the officer or body appointed under the sub-section (1) considers contributions or appropriations should be made from the pilotage account;(g)any other expenditure which may, with the previous sanction of the Government, be incurred in respect of the pilot service.
