(2)The Fund shall be applied -(a)for meeting the salary, allowances and other remuneration of the members, officers and other employees of the Board and other administrative expenses of the Board;(b)for meeting the expenditure on surveys and investigations undertaken by the Board;(c)for meeting the cost of construction, operation and maintenance of projects undertaken by the Board;(d)for meting the other expenses of the Board in the discharge of its functions under this Act ; and(e)if any sums are received by the Board under sub-section (2) of section 17, for the payment of such sums to the State Governments concerned.
