Section 32(2) in Telangana Mining Settlements Act, 1956
(2)Subject to the payment of the expenditure charged under sub-section (1), the Mining Settlement Fund shall be applicable only to the payment of expenses incurred by the Board for the purposes of this Act and the rules and bye-laws made thereunder and also to the following purposes, namely-(a)the payment to members of the Board of daily allowances for attending meetings of the Board and of expenses incurred in travelling for the purposes of the business of the Board at such rates as may be prescribed;(b)the payment of compensation to any person sustaining any damage by reason of the exercise of any power vested in the Board, its members, officers or servants, under this Act; and(c)with the previous sanction of the Government payment of any other expenditure for the purpose of the Mining Settlement.
