Section 22(2) in The National Capital Region Planning Board Act, 1985
(2)The sums credited to the said Fund referred to in sub-section (1) shall be applied for:(a)meeting the salaries, allowances and other remuneration of the Member-Secretary, officers and other employees of the Board and for meeting other administrative expenses of the Board, so, however, that the total expenses shall not exceed the amount appropriated for this purpose under-section (2) of section 21;(b)conducting surveys, preliminary studies and drawing up of plans for the National Capital Region;(c)providing financial assistance to the participating States and Union territory for the implementation of Sub-Regional Plans and Project Plans; and(d)providing financial assistance to the State concerned for the development of the counter-magnet area subject to such terms and conditions as may be agreed upon between such State and the Board.
