Section 17(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)Subject to the charges specified in sub-section (1) and to such rules as the State Government may make with respect to the priority to be given to the several duties of the Administration, the Administration Fund shall be applicable to the payment in whole or in part, of the charges and expenses incidental to the following matters within the Administration, and with the sanction of the State Government outside the Administration, namely :-(a)the construction, maintenance, improvement, cleaning and repair of all public streets, bridges, town walls, town-gates, embankments, drains, privies, latrines, urinals, tanks and water courses and the preparation of compost manure;(b)the watering and lighting of such streets or any of them;(c)the constitution, establishment and maintenance of schools, hospitals, dispensaries and other institutions for the promotion of education or for the benefit of the public health, and of the rest-houses, sarais, poor-houses, markets (stalls), encamping grounds, pounds and other works of public utility, and the control and administration of public institutions of any of these descriptions;(d)grants-in-aid to schools, hospitals, dispensaries, poor-houses, leper-asylums and other educational or charitable institutions;(e)the training of teachers and establishment of scholarships;(f)the giving of relief and the establishment and maintenance of relief works in time of the famine or scarcity;(g)the supply, storage and preservation from pollution of water for the use of men or animals;(h)the planting and preservation of trees, and the establishment and maintenance of public parks and gardens;(i)the taking of census, the registration of births, marriages and deaths, public vaccination and any sanitary measure;(j)the holding of fairs and industrial exhibitions;(k)the preparation and maintenance of a record of rights of immovable property; and(l)all acts and things which are likely to promote the safety, health, welfare or convenience of the inhabitants or expenditure whereof may be declared by the Administration, with the sanction of the State Government, to be an appropriate charge on the Administration Fund.
