Section 26P in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26P. [Board's Fund. [Substituted by section 8 of U.P. Act No. 10 of 1991.]
(1)The Board shall have its own fund, which shall be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of the Board, except the moneys required to be credited in the Uttar Pradesh State Marketing Development Fund under section 26-PP.(2)In particular and without prejudice to the generality of the provisions of this Act relating to the purpose and the manner of investment and disposal, the fund referred to in sub-section (1) shall be utilized by the Board for the following purposes; namely-(1)payment of salary, leave allowance, gratuity, other allowances, loan, and advances and provident Fund to the officers and servants employed by the Board and pension and other contribution to the Government servants on deputation;(2)payment of traveling and other allowances to members of the Board;(3)other purposes relating to the establishment of the Board or for carrying out the purposes of this Act generally.]
