Section 441D in The Companies (Second Amendment) Act, 2002
441D. Application of Fund.- The Fund shall be applied by the Tribunal for the purpose of-(a) making interim payment of workmen' s dues pending the revival or rehabilitation of the sick industrial company; or
(b)payment of workmen' s dues due to the workmen, referred to in sub- section (3) of section 529, of the sick industrial company; or(c)protection of assets of sick industrial company; or(d)revival or rehabilitation of sick industrial company; which in the opinion of the Tribunal are necessary or expedient for the said purposes.
