Section 13 in Punjab Dairy Development Board Act, 2000
13. Constitution of Fund.
(1)There shall be constituted a Fund to be called the 'Punjab Dairy Development Fund', which shall vest in the Board.(2)The Fund constituted under sub-section (1), shall be administered by the Member-Secretary of the Board.(3)The amount of cess paid to the person or officer prescribed under sub-section (2) of section 12, shall be credited to the Fund within such period as may be prescribed and grants from the State Government and local authorities shall also be credited to this Fund.(4)The accounts of the Fund shall be audited annually by the Examiner, Local Fund Accounts, Punjab.
