Section 27 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
27. Fund of the Authority.
(1)There shall be established a fund known as the Bhamashah Authority Fund for the purposes of this Act.(2)In addition to the sum of money paid by the State Government under section 26, the following shall be credited to the Fund, namely:-(a)aids, donations, gifts and loans raised by the Authority;(b)any sum of money received by the Authority by way of fees;(c)any other sum of money received by the Authority.(3)The Fund shall be utilised by the Authority to meet out the expenses incurred in the carrying out the purposes of this Act including the payment of allowances to the non-official Chairperson and the non-official members of the Authority, payment of salaries and allowances to the officers and staff of the Authority.
