Section 11 in Manipur State Commission For The Scheduled Tribes Act, 2014
11. Grants by the State Government.
(1)The State Government shall, after due appropriation made by the State Legislature by law in this behalf, make to the Commission by way of grants such sums of money as the State Government may think fit for being utilised for the purposes of this Act.(2)All administrative expenses of the Commission including the salaries and allowances payable to the Chairperson, the Members and the officers and employees of the Commission shall be paid out of the grants paid to the Commission by the State Government.(3)The Commission may spend such sums out of the grants as it thinks fit for performing the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub-section(1).
