Section 43 in Ladakh Autonomous Hill Development Councils Act, 1997
43. Constitution of the Council Fund.
(1)There shall be a fund to be called "the Council Fund" to be held by the Council in trust for the purposes of this Act and-(a)all revenues raised under the provisions of this Act;(aa)[ all taxes and fees that are assigned to be collected by the Council under section 24.] [Inserted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](b)the loans realised by the Council with the approval of the Government;(c)the allocations made from the Plan and Non-Plan Budget; and(d)loans, advances and grants made by the Central or State Government;shall be credited into the Council Fund.(2)The Council Fund shall be operated through the Government treasuries.(3)No payment shall be made out of the Council Fund unless such expenditure is covered by the current Budget grant.(4)The moneys credited to the fund shall be applied for payment of all sums, charges and costs necessary for carrying out the purposes of this Act.(5)[The Council, with the approval of the Government may make rules] [Substituted 'The Government may make the rules' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]for management of the Council Fund and for the procedure to be followed in respect of payment of moneys into the said fund, withdrawals of moneys therefrom, the custody of moneys therein and any other matter incidental thereto or connected with or ancillary to the matters aforesaid.(6)The accounts of the Council shall be kept in such form as may be prescribed.
