Section 21 in The Bihar and Orissa Places of Pilgrimage Act, 1920
21. Application of Fund.
- The Lodging-house Fund shall be applied as the Commissioner may direct-(a)to the payment of the salaries of Medical Officers of Health appointed and of establishment entertained in accordance with the provisions of Section 12, and of pensions and gratuities, and of contributions to the provident or annuity fund;(b)to the provision of medical relief in the area for which the fund is constituted, and to the sanitary improvement and conservancy of the said area and of any place, building or road which is or may be regulated by rules made under this Act.Miscellaneous
