Section 9 in Jammu and Kashmir Road Safety Fund Rules, 2018
9. Conditions for the Schemes to be financed from the Fund.
- Terms and conditions for schemes to be financed from the Fund shall be as below :-(a)Selection of schemes shall be made by Management Committee of the Fund under norms as may be determined from time to time by the State Government ;(b)Schemes/Plans shall be completed within stipulated time lines ;(c)Payment of salaries to officers/officials substantively posted in the Lead Agency and establishment/office expenditure of Lead Agency shall be made from the Fund with approval of Management Committee of the Fund ;(d)No amount from this Fund shall be invested for giving loans for earning interest ;(e)The amount sanctioned from the Fund shall be utilized only for the purpose for which it is sanctioned.(f)Work permissible under these rules can be done in entire Jammu and Kashmir State.
