Section 18 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
18. Application of the fund.
(1)Without prejudice to the generality of powers in this behalf, the fund shall be utilised by the State Government in connection with the following activities namely(a)Implementation of Infrastructure Development Programmes.(b)Promotion of education, health, sanitation and employment in the,rural areas, backward areas and mining areas of the State.(c)Administration of the Act.(d)Development programmes including mineral development and exploration for generation of employment in rural areas, backward areas and mining areas of the State.(e)For other public purpose in rural areas, backward areas and mining areas as enshrined in Section 8 of the Act.(2)Two percentum of the fund shall be utilised for each of the following(a)modernization and improvement of the infrastructure of the departmental machinery for computerization, training and competence building, increased mobility, better communication, monitoring and supervision, provision of better public services, plugging of leakage of revenue and checking of theft, smuggling and other unlawful activities;(b)mineral development and exploration.
