Section 14(2) in Rail Land Development Authority (Constitution) Rules, 2007
(2)Thereafter, funds will be provided by the Central Government, both for administrative and establishment expenses, as well as for operational expenses on the basis of budgetary approvals, as per the extant practice of Central Government. Further investment should be out of funds raised by the Authority or the margin (percentage of the earnings), the Authority is allowed to retain through annual budgetary process.
