Section 11(2) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(2)The Fund shall be applied, –(a)for meeting the cost of the measures referred to in section 4;(b)for meeting the salaries, allowances and other remuneration of the members, officers and other employees, as the case may be of the Board;(c)for meeting the other administrative expenses of the Board and any other expenses authorized by or under this Act:Provided that the donations from any person or voluntary organization or institutions shall be used for the purpose for which it was donated subject to the functions mentioned in section 4.(d)for repayment of any loans.
