Section 12 in The National Oilseeds And Vegetable Oils Development Board Act, 1983
12. Constitution of Oilseeds and Vegetable Oils Development Fund.
(1)There shall be formed a Fund to be called the Oilseeds and Vegetable Oils Development Fund and there shall be credited thereto-(a)any fees that may be levied and collected under this Act or the rules or regulations made thereunder;(b)any sums of money paid or any grants or loans granted by the Central Government for the purposes of this Act;(c)any grants or loans that may be made by any person for the purposes of this Act (including loans obtained by the Board under section 13);(d)any grants or donations from State Governments, voluntary organisations or other institutions.(2)The Fund shall be applied-(a)for meeting the cost of the measures referred to in section 9;(b)for meeting the salaries, allowances and other remuneration of the members, officers and other employees, as the case may be, of the Board;(c)for meeting the other administrative expenses of the Board and any other expenses authorised by or under this Act;(d)for repayment of any loans.
