Section 17 in Kerala Labour Welfare Fund Act, 1975
17. Vesting and application of Fund.
(1)The Fund shall vest in, and be held and applied by, the Board as trustees subject to the provisions, and for the purposes of this Act.(2)The moneys in the Fund shall be utilised by the Board to defray the cost of carrying out measures which may be specified by the Government from time to time to promote the welfare of employees and of their dependents.(3)without prejudice to the generality of the provisions of such sections (1) and (2), moneys in the Fund may be utilised by the Board to defray expenditure on the following activities, namely:-(a)community and social education centres including reading rooms and libraries;(b)games and sports ;(c)vocational training ;(d)community necessities;(e)entertainment and other forms of recreation;(f)convalescent homes for tuberculosis patients(g)holiday homes in health resorts ;(h)part-time employment for housewives of employees ;(i)pre-schools ;(j)higher education ;(k)nutritious food to children of employees ;(l)employment opportunities to the disabled employees ;(m)cost of administering this Act including the salaries and allowances of the staff appointed for the purposes of this Act ; and(n)such other objects as would in the opinion of the Government, improve the standard of living and ameliorate the social conditions of labour:Provided that the Fund shall not be utilised in financing any measure which the employer is required under any law for the time being in force to carry out :Provided further that unpaid accumulations and fines shall be expended by the Board under this Act notwithstanding anything contained in the Payment of Wages Act, 1936 (Central Act 4 of 1936) or any other law or agreement for the time being in force.(4)The Board may, with the approval of the Government, make grants from the Fund to any local authority or any other body in aid of any activity for the welfare of the employees.(5)If any question arises whether any particular expenditure is or is not debit able to the Fund, the matter shall be referred to the Government whose decision thereon shall be final.(6)The Board may accept the transfer of any Labour Welfare Fund of any establishment and may continue any activity financed from such Labour Welfare Fund if the said Fund is duly transferred to the Board.
