Section 18 in The U.P. Go-Seva Ayog Adhiniyam, 1999
18. Application of Fund and property of the Ayog.
(1)All properties, funds and other assets of the Ayog shall be held and applied by it for the purposes of this Adhiniyam.(2)No proposal involving financial implication shall be approved, sanctioned or implemented by the Ayog unless such proposal is first examined by a Finance Committee duly constituted in the manner as may be prescribed.
