Section 14 in Rail Land Development Authority (Constitution) Rules, 2007
14. Grants and Loans by the Central Government.
(1)The Central Government may, after due appropriation made by Parliament by law in this behalf, make to the Authority such sums of money as are required to enable the Authority to discharge its functions. But immediately after setting up the authority, the Central Government shall provide the following sums of money for its initial setting up and functioning:(a)An initial start-up capital of Rupees fifteen crore for operational expenses, including contingencies;(b)An amount of Rupees seventy-five lakhs, for meeting its initial administrative and establishment expenses.(2)Thereafter, funds will be provided by the Central Government, both for administrative and establishment expenses, as well as for operational expenses on the basis of budgetary approvals, as per the extant practice of Central Government. Further investment should be out of funds raised by the Authority or the margin (percentage of the earnings), the Authority is allowed to retain through annual budgetary process.
