Section 6(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)The Board may utilise its funds to meet the expenditure incurred in connections with its duties and functions and may, subjects to the previous approval of the State Government, sanction by its resolution travelling allowances and sitting fees to the non-official members including the persons co-opted under sub-section (2) of section 5 for attending the meeting of the Board, or a subcommittee, as the case may be;Provided that nothing in excess of 5 per centum of the amount received under section 49 shall without the approval of the State Government, be spent as administrative expenses:Provided further that the amount transferred under section 9 shall be spent only in the interest of the council concerned.
