Section 60 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
60. Board Fund.
(1)The Board shall have its own fund, which shall be deemed to be local fund and to which shall be credited all moneys, received by or on behalf of the Board, except the moneys required to be credited in the Uttarakhand Marketing Development Fund under section 61.(2)In particular and without prejudice to the generality of the provisions of this Act relating to the purpose and the manner of investment and disposal, the fund referred to in sub-section (1) shall be utilized by the Board for the following purposes, namely: -(a)payment of salary, leave allowance, gratuity, other allowances, loans and advances and provident fund to the officers and servants, employed by the Board and pension and the other contribution to the Government servants, on deputation;(b)payment of traveling and other allowances to the members of the Board;(c)other purposes relating to the establishment of the Board or for carrying out the purposes of this Act generally;(d)payment of legal expenses of Board.
