Section 33 in Bihar State Disaster Management Authority (Functions and Management) Rules, 2012
33. Funds of the Authority.
(1)Administrative Fund:- The Administrative Fund of the Authority shall consist of the following:-(i)Grantsin- Aids from the State Government(ii)Grants received from the Government of India(iii)Funds provided by the Government Departments for carrying out specific projects(iv)Grants and donations from trade, industry, institutions and individuals.(v)Receipts from disposal of assets(vi)Receipts from consultancy fees.(vii)Interest earned from deposits.(viii)Accruals from management of assets(2)The aforementioned sources of the Fund of the Authority are not exhaustive and the Authority may opt for any such source of Fund after a decision in its meeting and approval from the State Government. The funds shall be utilized for the following purposes:-(i)Establishment.(ii)Official expense(iii)Rent and taxes.(iv)Electricity charges.(v)Publication and printing.(vi)Expenditure on guests.(vii)Maintenance and repair.(viii)Workshops, trainings, seminars, exhibitions etc.(ix)Professional and special services.(x)Motor vehicles.(xi)Machines and furniture(3)State Disaster Mitigation Fund The State Government may , by notification in official Gazette, create a special fund to be called State Disaster Mitigation Fund for the purpose of mitigation activities relating to different Disasters as provided in section 48 (1) (c) of the Disaster Management Act 2005. This fund shall be initially to the tune of Rupees five (5) crores. The Fund may be enhanced as per requirement with the approval of the Authority. The aforesaid Fund shall be managed and administered by the Authority. The terms and conditions for operation of the Fund shall be as follows:-(i)The Secretary shall be the drawing and disbursing authority of the Fund.(ii)The Fund shall be utilized to promote research and development activities for disaster risk reduction including climate change adaptation and mitigation.(iii)This will also include activities for awareness generation through audiovisual and folk medium, other innovative approaches including use of new technology, painting and sculptor competitions etc, knowledge dissemination, capacity building and training activities/programmes including seminars, conferences, workshops and such other activities for mainstreaming disaster risk reduction in development activities.(iv)The Fund will also be utilized to strengthen the existing knowledge institutions/ educational/technical/professional / organizations in the field of disaster reduction and establish new institutions, if necessary.(v)The Fund may also be utilized to facilitate research and project works by research scholars, students and interns of educational/ professional institutions/other organizations. Appropriate scholarship/ stipend/ remuneration/honorarium may be paid to such scholars/interns/students out of the Fund. The number of such scholars/interns/students and scholarship /stipends / remuneration /honorarium to be paid will be decided by the Secretary with the approval of the Vice-Chairperson.(vi)The Fund will also be utilized for promotional activities and involvement of different stakeholders like community based organizations, civil society/ NGOs, corporate sector, volunteers and youth organization.(vii)The fund may be utilized for developing IEC including training materials.(viii)With a view to promoting various programmes of the Authority, eminent National / International scholars/ educationists/experts may be invited for special lectures/seminars/conferences etc. Wherever and whenever international experts are visiting India, they may be invited for such purposes wherein the Authority will meet their expenses relating to domestic travels including boarding and lodging.(ix)The Secretary shall forward the report of the expenses from the Fund to the Department of Disaster Management after approval of the Vice Chairperson.(4)The State Government shall make budgetary provision/allocation for the Authority each year to meet its administrative and other functions as provided under the Act.This fund shall be made available in lump sum as Grants-in-aid to the Authority each year and will be operated through a Bank Account as stated below in rule 36.
