Section 4 in Haryana State Agricultural Marketing Board and Market Committees Investment and Disposal of Surplus Fund Rules, 1981
4. Disposal of surplus funds [Section 43(2)(xx)].
- A Committee may utilise its surplus funds for the following purposes, with the prior sanction and subject to such other directions as may be given by the Chief Administrator, namely :-(a)repayment of principal amount of loan raised by the Board for establishment or development of markets in the market area or for carrying out any other development works or the Committee;(b)Payment of interest accrued on loan taken under clause (a);(c)Payment of any expenditure incurred by the Board in the interest of the Committee within its notified market area;(d)advancement of loans to the Board for any development work or for the fulfilment of the purposes for which Board has been constituted;(e)Construction of staff quarters for officials employed or working in connection with the affairs of the Committee concerned.[Added by Haryana Notification No. 437-Agri.S(1)-2005/3616, dated the 10th March, 2005.]
