Section 56(2) in Kerala Real Estate (Regulation and Development) Act, 2015
(2)The Fund shall be applied for meeting,-(a)the salaries and allowances payable to the Chairperson and other Members and the administrative expenses including the salaries and allowances payable to the officers and other employees of the Authority and the Appellate Tribunal;(b)the other expenses of the Authority in connection with the discharge of its•functions and for the purposes of this Act.
