Section 24(2) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
(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 Vindhyachal 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.
