Section 18 in Assam Ease of Doing Business Act, 2016
18. Fund.
(1)For smooth functioning of the Single Window Agency, entire fund shall be provided by the Government through budgetary support.(2)The Single Window Agency shall maintain a separate Bank Account of its receipts and expenditures in a Scheduled Bank.(3)The Fund under sub-section (1) shall be utilized for the following:-(a)Procurement of IT Hardware/Software, cost towards development of software, maintenance of Hardware/Software, payment towards connectivity charges, Annual charges of leased land, furniture and fixtures, procurement of electrical equipments, printing paper, postage and stamps, contingencies, mid term study, preparation of Request for Proposal (RFP) and to defray any other statutory dues etc.(b)Salary for the officers and staff of the Single Window Agency including outsourced and contractual staff engaged by the Single Window Agency ;(c)Cost towards payment of rent, Travelling allowances for the Chief Executive Officer and other officers and staff ;(d)Cost towards printing and stationery, payment of electricity bills, telephone bills, mobile bills, bill for helpline telephone number, etc. and any more head of expenditure approved by the Executive Committee.
