Section 11 in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020
11. Constitution of the Millets Fund -
(1)There shall be formed a Fund to be called the Millets Development Fund and there shall be credited thereto,–(a)fee collected under sub- section (1) of section 10;(b)any grants or loans granted by the Government for the purposes of this Act;(c)any grants or donations or loans that may be made by any person, voluntary organizations or institutions for the purposes of this Act including loans under section 12:Provided that no such grant, loan or donation shall be credited to the Fund except with the prior approval of the Government.(2)The Fund shall be applied, –(a)for meeting the cost of the measures referred to in section 4 ;(b)for meeting the salaries, allowances and other remuneration of the members, officers and other employees, as the case may be of the Board;(c)for meeting the other administrative expenses of the Board and any other expenses authorized by or under this Act:Provided that the donations from any person or voluntary organization or institutions shall be used for the purpose for which it was donated subject to the functions mentioned in section 4.(d)for repayment of any loans.
