Section 85 in The Orissa Development Authorities Rules, 1983
85. Application of capital account.
- The money credited to the capital account shall be held by the Authority in trust and shall be applied towards-(a)meeting all costs of framing and executing developments schemes and town planning schemes;(b)meeting all costs of acquiring land for carrying out any of the purposes of the Act;(c)meeting the cost of constructions of buildings and execution of works required for carrying out any of the purposes of the Act;(d)all re-payments of loans or money borrowed in pursuance of the Act;(e)all expenditures in connection with the cost of undertaking any survey required for preparation of development or town planning schemes;(f)meeting such proportions of the cost of establishment and management as the Authority may approve in this behalf;(g)meeting temporarily, any deficit in the revenue account at the end of any financial year.
