Section 19 in Punjab State Farmers and Farm Workers Commission Act, 2017
19. Funds of the Commission.
(1)There shall be constituted a Fund to be called the Punjab State Farmers and Farm Workers Corpus Fund and there shall be credited thereto any grants made to the Commission by the Government and all sums received by the Commission from such other sources as may be decided upon by the Government.(2)The Government may, after due appropriation made by the State Legislature by law in this behalf, make to the Commission grants of such sums of money as the Government may consider necessary.(3)The Fund referred to in sub-section (1) shall be applied for meeting salary, allowances and other remuneration of the Chairperson, Member- Secretary, officer(s) and other employees of the Commission and the expenses of the Commission in the discharge of its functions under this Act and expenses on objects and for purposes authorized by this Act.(4)The Chairperson and Member-Secretary of the Commission shall be authorized to undertake statutory expenses such as wages, bills, contingent and miscellaneous expenses to a limit delegated by the Commission.
