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State of Madhya Pradesh - Section

Section 7 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

7. Agricultural Research and Infrastructure Development Fund.

(1)Maintenance of Account-Separate Account for this fund will be maintained in Bank.
(2)Utilization of fund.-Fund shall be utilized for the following subjects :-
(a)Establishment of laboratories in Government Schools/Colleges, Agricultural Universities, Agricultural Colleges, for facility of testing seeds, soil chemical fertilizer and pesticides and training for conducting the facility so established.
(b)As per paragraph (a) above if the testing facility is established by public and co-operative sector chemical fertilizer companies/sugar factories, they may be sanctioned grant only once not exceeding 90% of the total project cost.
[(b-a) The Board may provide such share, as may be determined by the State Government, out of the amount deposited by the Market Committee in the Agricultural Research and Infrastructure Development Fund, under Clause (b) of Rule 4, for the protection and development of cow, to the Collectors of the Districts as per requirement through the Madhya Pradesh Gopalan Evam Pashudhan Samvardhan Board, Bhopal, registered with the Registrar, Firms and Society, Bhopal vide Registration No. 01/01/13841/04, dated 15 July, 2004.] [Substituted by Notification No. D-15-3-99-XIV-3, dated 3-1-2006.]
(c)Grant not exceeding 90% to Agricultural University, public and co-operative sector organization and Madhya Pradesh Agn Business Consortium towards production of seeds and plantation material for horticulture and other commercial crops, development of infrastructure for testing facility of materials proceed.
(d)Grant to Agricultural University and Agricultural Science Centres for development of infrastructure tor research and training facility in agricultural and allied sectors.
(e)The recurring expenses in infrastructures being developed as above cannot be sanctioned from the fund.
(h)[ Grant to Goshala for development of infrastructure, research, power generation based on cattle husbandry and bio-farming development] [Inserted by Notification No. D-15-3-99-XIV-3, dated 12-7-2004.].
(3)Committee for sanctioning grant.-The following Committee shall be there, for utilization of Agricultural Research and Development Fund :
(a) Chairman Agricultural Production Commissioner of the State.
(b) Member (1) Secretary, Agriculture
  (2) Director, Animal Husbandry
  (3) Director, Agriculture
  (4) Director, Horticulture
  (5) Director, Research, Agricultural University, Jabalpur
  (6) Managing Director, Madhya Pradesh State AgriculturalMarketing Board (Member-Secretary)
(4)Committee Meetings for sanction of grants.-Application for grant shall be sent to the Managing Director. Grant Sanction Committee shall frame rules from time to time regarding its working system.
(5)Expenditure.-Expenditure of this fund can be made for the following purposes :-
(a)Committee will not sanction for use other than purposes shown in sub-rule (2);
(b)Managing Director cannot incur any expenditure without the recommendation of the committee;
(c)Committee shall ensure stipulations of payment and amount of maximum grant for each project based on progress of the project;
(d)Utilization Certificate and certification in respect of expenditure of the amount given from the fund shall be sent to the Chief Accounts Officer. Chief Accounts Officer may issue suitable guideline directive in this regard;
(e)Accounts of expenditure drawn from this fund shall always remain open for inspection by officials of the Board.
(6)Work Completion Certificate.-After completion of work, work completion certificate shall be issued by the concerned institution.
(7)Entry in Assets Register.-After issue of work completion certificate concerned institution, under whom the project is executed, shall enter the assets constructed out of this fund in its Assets Register and the works maintenance and repair shall be responsibility of the concerned institution. Audit of the expenditure made out from the grant amount shall be got done by the department auditors of the Management Board. The grantee shall be responsible for getting the audit done and sending the compliance report to the Managing Director on rectification of objections.