Section 3(2) in The Mica Mines Labour Welfare Fund Act, 1946
(2)Without prejudice to the generality of sub-section (1), the Fund may be utilised to defray-(a)the cost of measures for the benefit of labour employed in the mica mining industry directed towards-(i)the improvement of public health and sanitation, the prevention of disease, and the provision and improvement of medical facilities,(ii)the provision and improvement of water supplies and facilities for washing,(iii)the provision and improvement of educational facilities,(iv)the improvement of standards of living, including housing and nutrition, the amelioration of social conditions and the provision of recreational facilities,(v)the provision of transport to and from work,(vi)[ the provision of family welfare, including family planning education and services;](b)the grant to a [State Government] [ Substituted by A.O. 1950, for " Provincial Government" .], a local authority or the owner, agent or manager of a mica mine, of money in aid of any scheme approved by the Central Government for any purpose for which the Fund may be utilised;(c)the cost of administering the Fund, including the allowances, if any, of members of the Advisory Committees constituted under section 4, and the salaries and the allowances, if any, of officers appointed under section 5;(d)any other expenditure which the Central Government may direct to be defrayed from the Fund.
