Section 7(2) in The Gujarat Labour Welfare Fund Act, 1953
(2)Without prejudice to the generality of sub-section (1) the moneys in the Fund may be utilized by the Board to defray expenditure on the following :(a)community and social education centres including reading rooms and libraries ;(b)community necessities ;(c)games and sports ;(d)excursions, tours and holiday homes ;(e)entertainment and other forms of recreations ;(f)home industries and subsidiary occupations for women and unemployed persons ;(g)corporate activities of a social nature ;(h)cost of administering the Act including the salaries and allowances of the staff appointed for the purposes of the Act ; and
