Section 13 in Sikkim Ecology Fund and Environment Cess Act, 2005
13. Establishment of fund.
(1)there shall be established for the purpose of this Act, a fund to be called the Sikkim Ecology Fund.(2)The fund shall be under the control of State Government and there shall be credited to the fund the followings:-(a)any sum of money credited under Section 14 ;(b)any sum collected by the State Government in carrying out its functions under this Act;(c)any fund provided by the Central Government or the State Government by way of grant or otherwise for the purposes of amelioration of the environment of the ecology.(3)[* * *] [Omitted by Act No. 1 of 2009, dated 7.3.2009].
