Section 24 in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
24.
(1)There shall be constituted a Fund to be called the Shree Chitrakoot Dham Vikas Parishad Fund, to be maintained in a separate bank account of its own and there shall be credited thereto-(a)any grants and loans made to the Parishad by the State Government under section 23;(b)all sums paid to the Parishad by the participating departments;(c)sums received from other sources such as Temple Trusts, donations from Non-Government Organization, companies, firms and individuals, etc;(d)any other sums received by the Parishad from such other sources as may be decided upon by the State Government in consultation with the Parishad.(2)The sums credited to the Fund referred to in sub-section (1) shall be applied for-(a)meeting the salaries, allowances and other remuneration of the Executive Vice-Chairperson, Chief Executive Officer, Additional Chief Executive Officer, the Finance Officer and other officers and employees of the Parishad and for meeting other administrative expenses of the Parishad;(b)conducting surveys, preliminary studies and drawing up plans/projects for the Chitrakoot Region;(c)providing financial assistance to the participating departments and Implementing Agencies for the implementation of the Plan and the projects subject to such terms and conditions as may be decided by the Parishad;(d)Meeting any other expenses incurred by the Parishad in the administration of this Act.
