Section 21 in Haryana Urban Development Authority Act, 1977
21. Fund of [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
(1)The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall have and maintain its own fund to which shall be credited -(a)all moneys received by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] from the State Government and the Central Government by way of grants, loans, advances or otherwise;(b)all moneys borrowed by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], from source other than the Government, by way of loans or debentures;(c)all fees received by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] under this Act;(d)all moneys received by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] from the disposal of lands, building and other properties, movable and immovable; and(e)all moneys received by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] by way of rents and profits or in any other manner or from any other source.(2)The fund shall be applied towards meeting -(a)expenditure incurred in the administration of this Act;(b)cost of acquisition of land for purposes of this Act;(c)expenditure for development of land;(d)expenditure for such other purposes as the State Government may direct or permit.(3)The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall keep its fund in any Scheduled Bank.(4)The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may invest any portion of its fund in such securities or in such other manner as may be prescribed.(5)The income resulting from investments mentioned in sub-section (4) and proceeds of the sale of the same shall be credited to the fund of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
