Section 59 in M.P. Rights of Persons with Disabilities Rules, 2017
59. Utilization of State Fund.
(1)The State fund shall be utilized for the following purposes, namely :-(a)Financial Assistance in the areas which are not specifically covered under any scheme and programme of the State Government.(b)Administrative and other expenses as may be required to be incurred for the purposes under the Act, and(c)for such other purposes as may be decided by the committee.(2)Every proposal of expenditure shall be placed before the committee for its approval.(3)The Committee may appoint secretarial staff including accountants with such terms and conditions as it may think appropriate to look after the management and utilization of the State Fund.(4)The State Fund shall be utilized in such manner as the committee may think appropriate.
