68B. Application of moneys belongings to the commissioners.-
Subject to the provisions of section 36 of the Indian Ports Act, 1908 (XV of 1908), the moneys belonging to the Commissioners shall be applied by them in payment of the following charges, namely:-(1)the salaries, fees, allowances, pensions, gratuities, compassionate allowances or other moneys due to the Commissioners and to the employees appointed under this Act;(2)the contributions, if any, duly authorised to be made-(a)to any provident fund established by the said employees, or(b)to such provident fund, if any, as may be established under section 30A, or(c)to such welfare fund or loan fund, if any, as may be established by the Commissioners for the benefit of such employees;(3)if any such provident fund or welfare fund or loan fund be established by the Commissioners, the cost and expenses, if any, which may be incurred by the Commissioners in the conduct and administration thereof;(4)the cost of repairs and maintenance of the property vested in the Commissioners and all charges upon the same and all working expenses;(5)the interest due on any money that may have been raised by the Commissioners under section 18 or section 22;(6)the cost, or such portion of the cost of any new work, plant, vessel or appliance which the Commissioners may determine to charge to revenue;(7)the payment of pensions, gratuities and compassionate allowances, granted by the Commissioners to their employees injured, or to surviving relatives of their employees killed, in the execution of their duty;(8)the payment under clause (ii) of section 30A of bonuses to employees appointed under this Act and to the widows or dependent children or other surviving dependent relatives, of such of them as may be while still in the service of the Commissioners;(9)any other charge for the purposes of this Act for which the Commissioners may be legally liable:Provided that the Commissioners shall have power and shall be deemed always to have had power at any time to apply, with the sanction of the Central Government, the moneys belonging to them in payment of any other charge not included in the foregoing clauses of this section.
