Section 4 in The Haryana Rural Development Fund Act, 1983
4. Constitution of fund.
(1)There shall be constituted a fund called the Haryana Rural Development Fund and it shall vest in the State Government.(2)It shall be administered by such officer or officers of the State Government as may be appointed by it in this behalf.(3)The amount of cess paid to the officer or the person shall be credited to the Haryana Rural Development Fund within such period as may be prescribed.(4)To the credit of the Fund shall be placed -(a)all collections of cess under Section 3; and(b)grants from the State Government and local authorities.(5)The Fund shall be applied by the State Government to meet the expenditure incurred, in the rural areas, in connection with the development of roads, hospitals, means of communication, water-supply, sanitation facilities and for the welfare of agricultural labour or for any other scheme approved by the State Government for the development of rural areas. The Fund may also be utilised to meet the cost of administering the Fund.(6)The State Government shall publish annually in the Gazette the report of the activities financed from the Fund, together with an estimate of receipts and expenditure of the Fund and a statement of accounts.
