Section 6 in The Punjab Rural Development Act, 1987
6. Constitution of Fund
(1)There shall be constituted a fund to be called the Punjab Rural Development Fund which shall vest in the Board.(2)The Fund constituted under sub-section (1) shall be administered by such officer or officers of the Board as may be appointed by it in this behalf.(3)The amount of fee [realised by a market committee established under the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act 23 of 1961)] [Substituted by Act No. 4 of 1994.] under sub-section (2) of section 5 shall be credited to the Fund within such period as may be prescribed and the grants from the [State Government and local authorities and the loans raised by the Board under section 5-A] [Substituted By Punjab Act No. 3 of 1999.] shall also be credited to this Fund.
