Section 22(2) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(2)The Fund shall be applied for meeting -(a)The salary, allowances and other remuneration of Chairperson, Members, Secretary, officers and other employees of the Commission.(b)The expenses of the Commission in discharge of its functions under Section 6.(c)The expenses on objects and for purposes authorized by this Act.
