Section 13 in The Coconut Development Board Act, 1979
13. Constitution of Coconut Development Fund.
(1)There shall be formed a Fund to be called the Coconut Development Fund and there shall be credited thereto--(a)[* * * * *] [Clause (a) Omitted by Act 4 of 1987, Section 10. ](b)any grants or loans granted by the Central Government for the purposes of this Act:(c)any grants or loans that may be made by any person for the purposes of this Act including loans under section 14;(d)any grants or donations from State Governments, voluntary organisations or other institutions:Provided that no such grant, loan or donation shall be credited to the Fund except with the prior approval of the Central Government.(2)The Fund shall be applied--(a)for meeting the cost of the measures referred to in section 10;(b)for meeting the salaries, allowances and other remuneration of the members, officers and other employees, as the case may be, of the Board;(c)for meeting the other administrative expenses of the Board and any other expenses authorised by or under this Act;(d)for repayment of any loans.
