Section 10 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000
10. Reserved Fund.
(1)Leaving aside Farmers' Road Fund and Agricultural Research and Infrastructural Development Fund, at the rate of five per cent, of remaining aggregate receipts Chief Accounts Officer will deposit in separate Bank account every three months in the form of Reserve Fund. Use of Reserve Fund shall be made for the payment of pension to the members of State Board Service, family pension, ex-gratia, gratuity, grant, loan and advances as per procedure prescribed by Board.(2)Each member of service of the Board shall be entitled to receive pension on retirement, gratuity and other benefits as per rules applicable to the Government servants.(3)In the event of death during service of any member, his legal successor shall be entitled to receive gratuity and family pension.(4)Separate account of Reserve Fund shall be kept in Bank for the members of service of the Board, posted in Market Committee. One-third amount of Reserve Fund maintained by Market Committees and amount shall be sent in this fund on the 10th of every month to Chief Accounts Officer by "Account Payee" cheque. The provisions of sub-rules (2) and (3) shall be applicable to the members of such service.(5)Loan and advance shall be given to members of the service posted in Market Committee from this fund with the sanction of Chief Accounts Officer.Chapter-IV Procedure for Keeping Account
