Section 21 in Bihar and Orissa Places of Pilgrimage Act, 1920
21. Application of Fund.
- The Lodging-House Fund shall be applied as the Commissioner may direct -(a)to the payment of the salaries of Medical Officers of Health appointed and of establishment entertained in accordance with the provisions of Section 12, and of pensions and gratuities, and of contributions to the provident or annuity fund;(b)to the provision of medical relief in the area for which the fund is constituted, and to the sanitary improvement and conservancy of the said area and of any place, building or road which is or may be regulated by Rules made under the Act;(c)[ to the expenditure incurred on all acts and things which are necessary for carrying out the purpose of this Act or which are likely to promote the safety, health, welfare or convenience of pilgrims, or expenditure whereon may be declared by the Lodging House Committee, with the sanction of the [State Government, to be an appropriate charge on the Lodging-House Fund.] [Added by B. & O. Act 15 of 1939.]
