Section 10 in The Jute Manufactures Development Council Act, 1983
10. Jute Fund
(1)There shall be formed a Fund to be called the Jute Fund and there shall be credited thereto--(a)any fees that may be levied and collected under this Act or the rules made thereunder;(b)any sums of money paid or any grants or loans granted by the Central Government for the purposes of this Act;(c)any grants or loans that may be made by any person for the purposes of this Act.(2)The Fund shall be applied--(a)for meeting the cost of the measures referred to in section 7;(b)for meeting the salaries, allowances and other remuneration of the officers and other employees of the Council;(c)for meeting the other administrative expenses of the Council;(d)for repayment of any loans.
