Section 17 in Faridabad Complex (Regulation and Development) Act, 1971
17. Application of Fund.
(1)The Administration shall set apart and apply out of the Administration Fund, -(a)such sum as may be required for the payment of any amount falling due on any loan legally contracted by it;(b)such sums as may be required by the State Government for contribution towards the cost of the State Government establishment for the purpose of advising, assisting and supervising the work of the Administration :Provided that such sums shall not exceed an amount equal to five per centum of the income for the financial year preceding the year in which the Administration is called upon to make contribution;(c)such sums as may be required to meet the charges of its own establishment including such subscription and contribution as may be approved by the Chief Administrator or the State Government and the maintenance of the Police Establishment;(d)such sums as may be required to pay the expenses incurred in auditing the accounts of the Administration and such portion of the cost of any public expenditure by the Central or State Government as may be held by the State Government to be equitably payable by the Administration in return for services rendered to it;(e)such sums as may be due to the State Government in respect of cost of maintenance by the State Government on behalf of the Administration of water works, drainage, sewerage or other works.(2)Subject to the charges specified in sub-section (1) and to such rules as the State Government may make with respect to the priority to be given to the several duties of the Administration, the Administration Fund shall be applicable to the payment in whole or in part, of the charges and expenses incidental to the following matters within the Administration, and with the sanction of the State Government outside the Administration, namely :-(a)the construction, maintenance, improvement, cleaning and repair of all public streets, bridges, town walls, town-gates, embankments, drains, privies, latrines, urinals, tanks and water courses and the preparation of compost manure;(b)the watering and lighting of such streets or any of them;(c)the constitution, establishment and maintenance of schools, hospitals, dispensaries and other institutions for the promotion of education or for the benefit of the public health, and of the rest-houses, sarais, poor-houses, markets (stalls), encamping grounds, pounds and other works of public utility, and the control and administration of public institutions of any of these descriptions;(d)grants-in-aid to schools, hospitals, dispensaries, poor-houses, leper-asylums and other educational or charitable institutions;(e)the training of teachers and establishment of scholarships;(f)the giving of relief and the establishment and maintenance of relief works in time of the famine or scarcity;(g)the supply, storage and preservation from pollution of water for the use of men or animals;(h)the planting and preservation of trees, and the establishment and maintenance of public parks and gardens;(i)the taking of census, the registration of births, marriages and deaths, public vaccination and any sanitary measure;(j)the holding of fairs and industrial exhibitions;(k)the preparation and maintenance of a record of rights of immovable property; and(l)all acts and things which are likely to promote the safety, health, welfare or convenience of the inhabitants or expenditure whereof may be declared by the Administration, with the sanction of the State Government, to be an appropriate charge on the Administration Fund.(3)Notwithstanding anything contained in the foregoing sub-sections of this Act, no charges or expenses shall be paid from the Administration Fund incidental to any matter which has been specifically declared by the State Government by general or special order to be a matter in regard to which no expenditure shall be met from the Administration Fund.
