Section 56 in The Jaipur Development Authority Act, 1982
56. Loans Fund.
(1)As a part of the Fund, the Authority shall establish in distinct Bank accounts a Loans Fund for the purposes of (a) receiving all moneys borrowed by it including all repayments of loan installments together with payment, of interest made by the borrower on loans, (b) providing all moneys to be made available by the Authority as loans or advances to local authorities and other authorities or persons, (c) repayment of loans raised by the Authority for the purposes of this Act, and (d) expenditure on projects and schemes.(2)All matters connected with the Loans Fund shall be governed by the regulations made in this behalf.
