Section 20 in The Haryana Kisan Kalyan Pradhikaran Act, 2018
20. Fund of Pradhikaran.
(1)The Pradhikaran shall have and maintain its own fund to which shall be credited-(a)all moneys received by the Pradhikaran from the Central Government or the Government by way of grants, loans, advances or otherwise;(b)all moneys borrowed by the Pradhikaran from sources other than State or Central Governments, by way of loans or debentures;(c)all fees and charges levies by the Pradhikaran from the disposal of property, moveable and immoveable;(d)all moneys received by the Pradhikaran by way of rents and profits or in any other manner or from any other source.(2)The fund shall be applied towards meeting expenditure-(a)in operation and maintenance of assets created for purposes of the Pradhikaran;(b)salaries and allowances of the Chief Executive Officer, other officers and employees of the Pradhikaran;(c)for the administration of the Act;(d)for such purposes in the exercise of powers or performance of functions under this Act as the Pradhikaran may approve or the Government may direct or permit.
