Section 87 in The Orissa Development Authorities Rules, 1983
87. Application of revenue account.
- The money credited to the revenue account shall be held by the Authority in trust and shall be applied towards-(a)meeting all charges for interest and sinking funds due on account of any loan taken in pursuance of the Act and these rules and all other charges incurred in connection with such loans;(b)payment of all sums due from the Authority in respect of rates and taxes imposed under the Orissa Municipal Act, 1950 upon land or building vested in the Authority;(c)payment of the cost, if any, of maintaining a separate establishment for the collection of rents and other proceeds of land vested in the Authority;(d)meeting the cost of preparation and publication of development plans payment of the cost of establishment and management, excluding such portion thereof as may be debited to the capital account under Rule 85 (f).Explanation - The expression "cost of establishment and management" referred to in Clause (f) of Rule 85 and Clause (e) of Rule 87 means -(a)remuneration and allowances, if any, of the Chairman;(b)the salaries, allowances and fees of the Vice-Chairman, Members, Officers and other employees of the Authority;(c)leave salary and pension contribution, if any, payable to Vice-Chairman, Members, Officers and employees of the Authority;(d)the remuneration of other employees of the Authority except employees who are on daily wage basis or whose pay is charged to temporary work;(e)all travelling expenses payable to the Chairman, Vice-Chairman, Members, Officers and employees of the Authority;(f)all office expenses incurred for carrying on office work including the rent of offices, the expenses for purchase and maintenance of furniture, equipment, tools and plants, stationeries and charges for printing and postages.
