Section 8(2) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
(2)Without prejudice to the generality of sub-section (1), the moneys in the Fund may be utilised by the Board to defray expenditure on the following :-(a)grant-in-aid to the members of family of a worker who died or may die on account of silicosis;(b)medical treatment of a worker suffering from silicosis;(c)community necessities of a worker and his dependents;(d)educational facilities for members of family of a worker;(e)establishment of primary health centers and dispensaries for Slate Pencil factory;(f)home industries and subsidiary occupations for women and unemployed persons dependent on Slate Pencil factory;(g)games, sports, entertainments, and other forms of recreation of the worker;(h)reading rooms and libraries for the worker;(i)payment of life insurance premium in respect of a worker;(j)cost of administering the Act including allowances of the members of the Board, salaries and allowances of the staff appointed by the Board;(k)such other objects as would in the opinion of the Board improve the standard of living and ameliorate the social conditions of a worker:Provided that the. Fund shall not be utilised in financing any activity which the occupier is required to carry out under any law for the time being in force.Explanation. - For the purposes of this sub-section, "members of the family" in the case of a worker means the other spouse, son, un-married daughter, father, grand father, mother, grand mother, brother, un-married sister, paternal uncle, paternal uncles wife or widow, or brothers son or unmarried daughter living jointly with, or any other relation dependent on him.
