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Special Economic Zones Act, 2005 36. Constitution of Fund and its application 1. There shall be established by every Authority a fund to be called the .......................... (the name of the Special Economic Zone concerned) Authority Fund and there shall be credited thereto- a. all sums of money, which the Central Government may, after due appropriation made by Parliament by law in this behalf, provide to the Authority; b. all grants or loans that may be made to the Authority under this Act; c. all sums received on account of user or service charges or fees or rent for the use of properties belonging to the Authority; d. all sums received by the Authority from such other sources as may be decided upon by the Central Government. 1. 2. The Fund shall be applied for meeting- a. the salaries, allowances and other remuneration of the members, officers and other employees of the Authority; b. the expenses of the Authority in the discharge of its functions under Section 34; c. the repayment of any loan; d. the expenses on objects and for purposes authorised by this Act; e. any other administrative expenses of the Authority.    |
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