Section 6 in The Haryana Rural Development Act, 1986
6. Constitution of fund.
(1)There shall be constituted a fund called the Haryana Rural Development Fund which shall vest in the Board.(2)It shall be administered by such officer or officers of the Board as may be appointed by it in this behalf.(3)The amount of fee paid to the officer or the person shall be credited to the Haryana Rural Development Fund within such period as may be prescribed.(4)To the credit of the Fund shall be placed -(a)all collection of fees under Section 5;(b)grants from the State Government and local authorities;(c)[ contributions made by corporations, institutions, other agencies or individuals] [Added by Haryana Act No. 19 of 1998.](5)The fund shall be applied by the Board to meet the expenditure incurred in the rural areas in connection with the development of roads, establishment of dispensaries, making arrangements for water supply, sanitation and other public facilities, welfare of agricultural labour, conversion of the notified market areas falling in rural area as defined under this Act, into model market areas by utilising technical know-how thereto and bringing about other necessary improvements therein, construction of godowns and other places of storage, for the agricultural produce brought in the market area for sale/purchase and the construction of rest houses, equipped with all modern amenities, to make the stay of visitors (both sellers and purchasers) in the market area, comfortable and for any other purpose which may be considered by the Board to be in the interest of and for the benefit of the person paying the fee. The Fund may also be utilised by the Board to meet the cost of administering it.(6)The Board shall publish annually a report of the activities financed from the Fund, together with an estimate of receipts and expenditure of the Fund and a statement of accounts.
