Section 36(1) in Punjab Rights of Persons with Disabilities Rules, 2019
(1)The State Fund shall be utilized for the following purposes, namely:-(a)financial assistance in the areas which are not specifically covered under any scheme and programme of the State Government;(b)administrative and other expenses of the State Fund, as may be required to be incurred by or under the Act; and(c)such other purposes as may be decided by the governing body.
