Section 26(1) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(1)A Mining Settlement Fund shall be applied for the following purposes, namely:-(i)the payment of expenses incurred by the Board for the purposes of this Act and the rules, by-laws and regulations made thereunder;(ii)the payment of contributions or grants for the prevention and control of epidemic and other diseases and for welfare activities in the mining settlement, including contributions referred to in sub-section (2);(iii)the payment of any sums which the Board may be liable to pay as interest on loans, and to the re-payment of the principal of such loans;(iv)the payment of the cost of audit;(v)the payment of the salaries and allowances of the officers and servants employed by the Board;(vi)the payment of expenses incurred by the Board in providing medical assistance, in accordance with regulations made under this Act, to the officers and servants employed by the Board;(vii)the payment of contributions to a provident or annuity fund for the officers and servants employed by the Board;(viii)the payment of pensions and gratuities to the officers and servants employed by the Board and to the members of the families of such officers and servants;(ix)the payment of travelling allowances to members of the Board;(x)the payment of any advances to the officers and servants employed by the Board to enable them to acquire or construct residences for themselves or to enable them to purchase vehicles for use by them in discharging the duties imposed on them by or under this Act;(xi)the payment of any other lawful expenses or of any expenses specially sanctioned by the State Government.
