Section 20(2) in The Haryana Kisan Kalyan Pradhikaran Act, 2018
(2)The fund shall be applied towards meeting expenditure-(a)in operation and maintenance of assets created for purposes of the Pradhikaran;(b)salaries and allowances of the Chief Executive Officer, other officers and employees of the Pradhikaran;(c)for the administration of the Act;(d)for such purposes in the exercise of powers or performance of functions under this Act as the Pradhikaran may approve or the Government may direct or permit.
