Section 10 in The Rajasthan Mining Settlement Act, 1956
10. Application of the fund.
- The Mining Settlement Fund shall be applicable to the following objects and in the following order:(1)to the payment any of sums which the Board may be liable to pay as interest upon loans, and to the repayment of the principal of such loans:(2)to the payment of the salaries of the Medical Officer of Health and of the establishment employed by the Board:(3)to the payment of contributions to a provident or annuity fund for the Medical Officers of Health and for the establishment employed by the Board:(4)to the payment of travelling allowances to members of the Board and to its officers and servants;(5)to the payment of the cost of audit: and(6)to the payment of expenses incurred by the Board for the purposes of this Act and the rules and by-laws made thereunder.
