Section 34 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
34.
(1)The State Government may direct any of its departments to provide, on such terms and conditions as may be mutually agreed upon, such technical assistance to the Parishad as it may consider necessary.(2)With a view to enabling the Planning and Development Committee to discharge its functions, the Parishad shall, out of the technical assistance received by it under sub-section (1) make available to the Planning and Development Committee such technical assistance as the Planning and Development Committee may require.
