Section 17(1) in Faridabad Complex (Regulation and Development) Act, 1971
(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.
