Section 9 in Punjab Water Resources (Management and Regulation) Act, 2020
9. Fund of Authority.
(1)The Authority shall have and maintain a separate Fund to be called the Punjab Water Regulation and Development Authority Fund to which, the following shall be credited, namely:-(i)any grants and loans made to the Authority by the State Government or Government of India or loans from any financial agency with the prior concurrence of the Government;(ii)all fees, charges and fines received by the Authority; and(iii)all sums received by the Authority from such other sources, as may be decided by the Government.(2)The Fund shall be applied for meeting,-(i)the salary, allowances and other remuneration of the Chairperson, Members, Secretary, officers and other employees of the Authority;(ii)the expenses of the Authority in the discharge of its functions under this Act; and(iii)the expenses incurred to achieve the objects and purposes authorized by this Act.(3)The Government shall prescribe the manner of applying the Fund for meeting the expenses mentioned in clause (ii) and clause (iii) of subsection (2).(4)The Fund shall be maintained in a scheduled commercial bank at Chandigarh or at any other place, as may be specified.
