Section 6(b) in Compensatory Afforestation Fund Rules, 2018
(b)not more than forty per cent. of the interest transferred to the State Fund and further accrued on the amount available in the State Fund shall be spent for the non-recurring and recurring expenditure of the State Authority, namely:-(i)management of office establishment;(ii)office equipment including computers and peripherals and its maintenance for the State Authority;(iii)hiring of staff cars for the use of the officers and officials of the State Authority;(iv)hiring of buildings on lease for the office establishment and residences of the officers of State Authority;(v)other contingencies for management of the State Authority, with the approval of the steering committee of the State Authority;(vi)any other activity for management of the forests and wildlife not referred to in sub-rules (2) and (3) with the prior approval of the steering committee of the State Authority and included in the annual plan of operation.
