Section 17(3) in Kerala Labour Welfare Fund Act, 1975
(3)without prejudice to the generality of the provisions of such sections (1) and (2), moneys in the Fund may be utilised by the Board to defray expenditure on the following activities, namely:-(a)community and social education centres including reading rooms and libraries;(b)games and sports ;(c)vocational training ;(d)community necessities;(e)entertainment and other forms of recreation;(f)convalescent homes for tuberculosis patients(g)holiday homes in health resorts ;(h)part-time employment for housewives of employees ;(i)pre-schools ;(j)higher education ;(k)nutritious food to children of employees ;(l)employment opportunities to the disabled employees ;(m)cost of administering this Act including the salaries and allowances of the staff appointed for the purposes of this Act ; and(n)such other objects as would in the opinion of the Government, improve the standard of living and ameliorate the social conditions of labour: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 unpaid accumulations and fines shall be expended 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.
