Section 19(4) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(4)The state Government may, after due appropriation made by Legislature by law in that behalf, make such grants, advances and loans to the Authority as that Government may deem necessary for the performance of the functions of the authority under this Act, and all grants, loans and advances, made shall be on such terms and conditions as the State Government may determine.
