Section 32 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
32. Grants by the Government constitution of fund and audit of accounts.
(1)The Government may, after due appropriation made by the State by law in this behalf, make to the Authority grants of such sums of money, at the initial stage, as may be prescribed, for being utilized for the purposes of this Act.(2)There shall be constituted a fund to be called the Tamil Nadu State Contract Farming and Services (Promotion and Facilitation) Authority Fund and shall be credited thereto,-(a)all grants provided by the Government, fees received by the Authority;(b)all sums received by the Authority from such other sources as may be decided upon by the Government;(c)all sums realised by way of fine under this Act.(3)The fund shall be applied for meeting,-(a)the salaries, allowances and other remuneration of the members, officers and other employees of the Authority;(b)the other expenses of the Authority in connection with the discharge of its functions and for the purposes of this Act.(4)The Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form and manner as may be prescribed by the Government.(5)The accounts of the Authority shall be subject to audit by an agency as the Government deems fit. The Authority may also make arrangement for internal audit of accounts.(6)The Authority shall furnish to the Government at such time and in such form and manner as may be prescribed, or as the Government may direct, returns, statements and other particulars in regard to any proposed or existing programme for the promotion and development of contract farming and services, as the Government may, from time to time, require.
