Section 16(2) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986
(2)Without prejudice to the generality of the provisions of sub-section (1), the money in the Fund may be utilised by the Board to defray expenditure on the following, namely:-(a)community and special education centres, including reading rooms and Libraries;(b)vocational trainings;(c)games and sports;(d)excursions and tours;(e)community necessities;(f)entertainment and other forms of recreation;(g)convalescent homes for tuberculosis patients;(h)holiday homes in health resorts;(i)home industries and subsidiary occupations for women and unemployed;(j)part-time employment for housewives of employees;(k)pre-schools, nurseries and creches for employees;(l)nutritious food to children of employees;(m)employment opportunities to the disabled employees;(n)cost of administering this Act including the salaries and allowances of the staff appointed for the purposes of this Act; and(o)such other objects as would, in the opinion of the Board, improve the standard of living and ameliorate the social conditions of labour;(p)accident and occupational diseases:(q)[ any scheme approved by the Government for the benefit of retrenched workmen and other workmen affected by closure of industrial establishments.] [Inserted by the Amendment Act 6 of 2004.]Provided that the Fund shall not be utilised in financing any measure which the employer is required under any law for the time being in force to carry out:Provided further that the fines shall be ex-pended by the Board under this Act notwithstanding anything contained in the Payment of Wages Act, 1936 (Central Act 4 of 1936) or any other law or agreement for the time being in force.
