Section 68(2) in Rajasthan State Highways Act, 2014
(2)The Fund shall be utilized for meeting-(a)expenses of the Authority in the discharge of its functions having regard to the purposes for which such grants, loans or borrowings are received and for matters connected therewith or incidental thereto;(b)salary, allowances, other remuneration and facilities provided to the members, officers and other employees of the Authority; and(c)expenses on objects and for purposes authorised by this Act.
