Section 9 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
9. Funds of the council.
(1)The council may administer-(i)any sum placed at its disposal by the State Government in form of grant, under section 48 to 49 or otherwise;(ii)any sum contributed by the factories, cane-growers and others :(iii)any other sum which the State Government may, from time to time, require to be credited to the fund of the council; and(iv)the amount received from any other source.(2)The council shall utilise its funds to meet the charges in connection with the discharge of its duties and performance of its functions under this Act and may pay to its nonofficial members including persons co-opted under sub-section (4) of section 7, allowances and sitting fees, for attending its meetings or the joint meetings under sub-section (6) of section 7, at such rates as may be approved by the State Government in consultation with the Board and also contribute to the Sugarcane Board at rates advised by the Board with the approval of the State Government.(3)The council shall utilise its funds for administrative expenses within the limits prescribed.(4)In the event of the failure of the council to commence implementation of any development work relating to a crushing year within two years of its inclusion in the programme of improvement, the amount concerned shall be transferred to the Board and the Board shall have the power to spend it and the council shall comply with the order of the Board in respect of such amount.
