Section 3 in The Jammu and Kashmir State Emergency Relief Fund Act, 1960
3. Establishment and maintenance of the Jammu and Kashmir State Emergency Relief Fund.
- The State Government shall establish and maintain in and for the State of Jammu and Kashmir, a fund called "the Jammu and Kashmir State Emergency Relief Fund." The fund shall consist of-(a)rupees ten lakhs to be set apart annually by the Government from its revenue;(b)any other sums that may be transferred to the fund by the Government; and(c)the interest which may from time to time accrue on the securities in which the sums to the credit of the fund may be invested or reinvested under section 5.
