Section 4 in The Jammu and Kashmir State Emergency Relief Fund Act, 1960
4. Fund not to be expended except in natural calamities.
- The fund shall not be expended except the relief of distress caused by [a calamity:] [Substituted by Act XXIII of 1976, (section 4).]Provided that when the fund exceeds such sum as the State Government may by order determine in this behalf, the State Government may utilise the excess to meet the expenditure on protective irrigation works and other works for the prevention of floods and other [calamities] or to meet the irrecoverable balances of loans granted under this Act or for other relief purposes.
