Section 22I in The Rajasthan Agricultural Produce Markets Act, 1961
22I. Sums of money to be credited to the Marketing Development Fund and investment of the surplus.
(1)The following sums of money shall be credited to the Marketing Development Fund: -(i)Any grants or loans sanctioned by Government;(ii)Contributions received from market committees under section 18-A;(iii)Loans raised by the Board with the approval of the Government;(iv)Such other sums of money as the Government may direct.(2)All expenditure incurred by the Board shall be defrayed out of the said fund and the surplus funds shall be invested in such manner as may be prescribed.
