(3)The Management Fund shall, subject to any general or special order of the State Government, be applied to—(a)the payment of honorarium, fees and allowances to the Chairman, Treasurer and other members of the Committee;(b)the payment of salaries, allowances and other sums payable to the Executive Officer, other officers and servants of the Committee;(c)the payment of any expenses lawfully incurred by the Committee or any member or officer or servant in the exercise of their powers and performance of their duties and functions under this Act.
