Section 22 in Assam State Capital Region Development Authority Act, 2017
22. Loans Fund.
(1)As a part of the Assam State Capital Region Development Fund the Authority shall establish in district Bank accounts a Loans Fund for the purposes of (a) receiving all monies borrowed by It including all repayments of loan instalments together with payment of interest made by the borrower on loan, (b) providing all moneys to be made available by the borrower on loans or advances to local authorities and other authorities or persons , (c) repayment of loans raised by the Authority for the purpose of this Act, and (d) expenditure on projects and schemes.(2)All matters connected with the Loans Fund shall be governed by the regulations made in this behalf.
