Section 5 in The Haryana Rural Development Fund Rules, 1984
5. Administration of Fund.
[Section 6] - (1) The fund shall be administered by the Administrator. He shall be competent to authorise payments out of the fund in cash or by book-adjustment for the purposes specified in the Act.(2)A part of the total expenditure incurred by the Government in rural areas for the purpose specified in the Act may be recouped from the fund after an order to that effect has been passed by the Government.
