Section 22 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
22. Establishment of Fund by Government.
(1)There shall be constituted a Fund to be called the State Municipal Revenue Regulatory Commission Fund and there shall be credited thereto -(a)Any grants and loans made to the Commission by the Government under Section 21.(b)All fees received by the Commission under this Act.(c)All sums received by the Commission from such other sources as may be decided upon by the Government.(2)The Fund shall be applied for meeting -(a)The salary, allowances and other remuneration of Chairperson, Members, Secretary, officers and other employees of the Commission.(b)The expenses of the Commission in discharge of its functions under Section 6.(c)The expenses on objects and for purposes authorized by this Act.
