Section 16(1) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986
(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.The money therein 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 their dependents.
