The Magistrate of the district shall be the administrator of the fund-(i)All bills against the fund shall be signed by him, the charges being regulated by the ordinary budget Rules.(ii)He shall also estimate the receipts and charges of the fund in the usual way and submit such estimates to the Commissioner of the Division for sanction.(iii)The estimates shall include any contribution required from provincial revenues, but such contribution cannot be drawn and credited to the fund except with the authority of the Accountant General and under the special orders of Government in each case.
