Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 24 in Orissa Pani Panchayat Rules, 2003

24. Sinking Fund.

(1)The Farmers' Organisation shall open a joint account in the names of its Secretary and Treasurer in a nationalised bank or a cooperative bank to operate the Sinking Fund.
(2)The Executive Committee of the Farmers' Organisation in the meeting shall decide to deposit a certain amount into the Sinking Fund every year, which shall be approved by the General Body. The Farmers' Organisation may augment the Sinking Fund by way of depositing the fund money in fixed deposit or in Kisan Vikas Patra.
(3)The Farmer's Organisation may utilize the sinking fund for repayment of money borrowed and shall repay back such sum into the Sinking Fund within a period fixed for the purpose.