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5. Disbursement and utilisation of National Fund.- Save as otherwise provided in this Act, the monies available in the National Fund shall be disbursed and utilised in the following manner, namely:- (a) ninety per cent. of the all monies collected by a State, which has been placed under the ad hoc Authority and the interest accrued thereon, shall be transferred to the State Fund established in such state under sub-section (1) of section 4; (b) the balance ten per cent. of all monies collected by the States and Union territory Administrations, which has been placed under the ad hoc Authority and the interest accrued thereon, and all fresh accrual to the National Fund, as provided in sub-section (4) of section 3, and the interest accrued thereon, shall be utilised for meeting- (i) the non-recurring and recurring expenditure for the management of the National Authority including the salary and allowances payable to its officers and other employees; (ii) the expenditure incurred on monitoring and evaluation of works executed by the National Authority and each State Authority; (iii) the expenditure incurred on specific schemes approved by governing body of the National Authority. Explanation.-For the purposes of this section, "scheme" includes any institute, society, centre of excellence in the field of forest and wildlife, pilot schemes, standardisation of codes and guidelines and such other related activities for the forestry and wildlife sector.    |
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