(1)There shall be constituted a Fund to be called the Rajasthan State Highways Authority Fund and there shall be credited thereto-(a)any grant or aid received by the Authority;(b)any loan taken by the Authority or any borrowings made by it; and(c)any other sums received by the Authority.(2)The Fund shall be utilized for meeting-(a)expenses of the Authority in the discharge of its functions having regard to the purposes for which such grants, loans or borrowings are received and for matters connected therewith or incidental thereto;(b)salary, allowances, other remuneration and facilities provided to the members, officers and other employees of the Authority; and(c)expenses on objects and for purposes authorised by this Act.
