Section 28 in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
28. Utilisation of the Fund.
- The Fund may be utilised for all or any of the following purposes, namely:-(i)maintenance, management and administration of the Estate;(ii)laying out and maintenance of public park;(iii)establishment and maintenance of Art Gallery-cum-Museum;(iv)preservation of tree growth in the Estate;(v)for cultivation of linaloe crop;(vi)for payment of salaries and allowances of Executive Officer and other officers appointed under section 23;(vii)for any other purpose as may be prescribed.
