441D. Application of Fund.

The Fund shall be applied by the Tribunal for the purpose of-


(a) making interim payment of workmen's dues pending the revival or rehabilitation of the sick industrial company; or

(b) payment of workmen's dues due to the workmen, referred to in sub-section (3) of section 529, of the sick industrial company; or

(c) protection of assets of sick industrial company; or

(d) revival or rehabilitation of sick industrial company;


which in the opinion of the Tribunal are necessary or expedient for the said purposes.