3. Purposes for which the Statutory Funds may be applied.
(1)From and out of the Statutory Funds established under sub-section (1) of Section 2 no sums shall be paid or applied except in the manner and for the purpose and to the extent hereinafter provided.(2)The amounts standing to the credit of the Statutory Funds may be applied for the same purposes in the same manner and to the same extent as the grants made to the corresponding Earmarked and Endowment Funds as specified in Schedule B.
