Section 14(g) in Himachal Pradesh Infrastructure Develoment Act, 2001
(g)administer and manage a fund for the purpose of undertaking or assisting in project development for meeting any financial commitments envisaged under any concession agreement or arrangement and for the performance of its other functions including its own administrative expenditure and to secure contributions to this fund in the form of share capital or grants or loans from Government and other sources including bilateral and multilateral donor agencies, financial institutions and commercial banks;
