Section 16 in Sikkim Ecology Fund and Environment Cess Act, 2005
16. Management of the fund.
(1)For the purposes of ensuring proper utilization of the fund, the State Government may appoint a government servant to be prescribed authority under the Act and also such other persons with such designations to assist him as may specified in this behalf by the State Government by notification.(2)The prescribed authority under sub section (1) maintained proper account and other relevant records in such forms and in such manner as may be prescribed.
