Section 105 in The Goa, Daman and Diu Town and Country Planning Act, 1974
105. Fund of Planning and Development Authority.
(1)Every Planning and Development Authority shall maintain a separate fund to which shall be credited-(a)all moneys received by the Planning and Development Authority from the Government by way of grants, loans, advances or otherwise for the purpose of this Act;(b)all Development Charges or other charges received by the Planning and Development Authority under this Act or rules, regulations or bye-laws made thereunder;(c)contributions from the local authority or authorities of the area included in the planning area of the Planning and Development Authority, of such amount not exceeding ten per cent of the general fund of such local authority or authorities, as the Government may specify from time to time;(d)all moneys received by the Planning and Development Authority from any other source.(2)The fund shall be applied towards meeting-(a)the administrative expenses of the Planning and Development Authority;(b)the cost of acquisition of land in the planning area for the purpose of development;(c)the expenditure for any development of land in the planning area;(d)the expenditure for such other purposes as the Government may direct.(3)Every Planning and Development Authority may keep in current Account with the State Bank of India or any other Bank approved by the Government in this behalf such sums of money out of its funds as may be prescribed and any money in excess of the said sum shall be invested in such manner as may be approved by the Government.(4)The Government may make such grants, advances and loans to any Planning and Development Authority as it may deem necessary, for the performance of the functions under this Act, and all grants, loans and advances made shall be on such terms and conditions as the Government may determine.
