Section 11 in The West Bengal Labour Welfare Fund Act, 1974
11. Vesting and application of fund.
(1)The fund shall vest in the Board as Trustees and shall be applied for promoting any of the activities connected with the welfare of labour referred to in sub-section (2).(2)Without prejudice to the generality of powers in this behalf the fund may be applied by the Board in connection with the following activities, namely :-(a)community and social education centres including reading rooms and libraries,(b)games and sports,(c)excursions, tours and holiday homes,(d)entertainment and other forms of recreations,(e)home industries and subsidiary occupations for women and unemployed persons,(f)corporate activities of social nature,(ff)[ implementation of any scheme for the welfare of labour not employed in any establishment out of the sum referred to in clause (hh) of sub-section (2) of section 3;] [Clause (ff) inserted by W.B. Act 23 of 1980.](g)cost of administering the Act including the salaries and allowances of the staff appointed for the purposes of this Act, and(h)such other objects as would in the opinion of the State Government improve the standard of living ameliorate the social conditions of labour :Provided that the fund shall not be applied in financing any activity which the employer is required under any law for the time being in force to carry out.(3)The Board may, with the approval of the State Government, make a grant out of the fund to any employer, any local authority or any other body in aid of any activity for welfare of labour.(4)If any question arises whether any particular expenditure is or is not debitable to the fund, the matter shall be referred to the State Government and the decision of the State Government thereon shall be final.(5)It shall be lawful for the Board to continue any activity financed from the labour welfare fund of any establishment, if the said fund is duly transferred to the Board.
