Section 21 in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
21. Relief and Common Good Fund.
(1)To the Relief and Common Good Fund shall be credited every year such amount not exceeding seven and a half per centum of the net profits of the Corporation as the Board may decide.(2)The Relief and Common Good Fund shall be used for the purposes in connection with the welfare of the members of the Backward Classes in such form and manner as may be prescribed.
