Section 9(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)The council shall utilise its funds to meet the charges in connection with the discharge of its duties and performance of its functions under this Act and may pay to its nonofficial members including persons co-opted under sub-section (4) of section 7, allowances and sitting fees, for attending its meetings or the joint meetings under sub-section (6) of section 7, at such rates as may be approved by the State Government in consultation with the Board and also contribute to the Sugarcane Board at rates advised by the Board with the approval of the State Government.
