Section 9(3) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(3)The Board shall be competent to decide the amount to be set apart as Administration Fund subject to a ceiling of 25% of anticipated total receipt for the first year of operation of fund and 25% of the actual receipt of the previous year for the subsequent year:Provided that the Government may for valid reasons enhance or reduce the 25% ceiling in any particular year.Provided also that 25% of the income accrued through interest etc. from the investment may be used for the general administration expenses of the Board.(B)Welfare Measures. - After setting apart the money for the Administration Fund as provided under Para 9(2) and (3) above, the remaining part of the money, in the fund shall be utilised for carrying out the following welfare measures:
