32. Pool fund .-(1) To the pool fund shall be credited all sums realised by sales by the Board of coffee from the surplus pool.
(2)[The pool fund] shall be applied only to--(a)the making to registered owners of estates of payments proportionate to the value of the coffee delivered by them for inclusion in the surplus pool;(b)the costs of storing, curing and marketing coffee deposited in and of administering the surplus pool;(c)the purchase of coffee not delivered for inclusion in the surplus pool:[Provided that where, after the requirements of the clauses of this sub-section have been met, there remains any excess in the pool fund, the Board may, with the previous sanction of the Central Government, transfer the whole or any part of such excess to the credit of the general fund.] [Added by Act 16 of 1944, Section 3 (w.e.f. 21.11.1944).][32-A. Power of the Board to make donation to the Gandhi National Memorial Fund.-Notwithstanding anything contained in section 32, the Board may apply any part of the pool fund to the making of a donation to the Fund known as the Gandhi National Memorial Fund.]
