Section 28(2) in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
(2)In addition to the sum of money paid by the State Government under section 27,the following shall be credited to the Fund, namely:-(a)aids and loans raised by the Authority with the prior approval of the FinanceDepartment;(b)any sum of money received by the Authority by way of fees;(c)any other sum of money received by the Authority with the prior approval ofthe Finance Department.
