Section 15 in Rail Land Development Authority (Constitution) Rules, 2007
15. Fund.
- There shall be constituted a Fund to be called the Rail Land Development Authority |Fund and to which shall be credited the following, namely, -(a)any monies made to the Authority by the Central Government including start-up capital and annual recurring expenditure towards establishment and administrative expenses, and operational expenses as per rule 14 of these rules;(b)all fees and charges received by the Authority;(c)all monies received by the Authority from its own consultancy, construction, management or operation of land and property under clause (iii) of sub-section (2) oi section 4D of the Act;(d)any loan taken or borrowings made by the Authority;(e)any margin the Authority is allowed to retain through annual budgetary process as per rules 14 and 19 of these rules; and(f)any other sums received by the Authority.
