Section 23 in Assam State Capital Region Development Authority Act, 2017
23. Reserve and other funds.
(1)The Authority shall make provisions for a reserve fund and may provide for other specially denominated funds as it deems fit(2)The management of the funds referred to in sub-section (1), the sums to be transferred from time to time to the credit thereof and the application of money comprised therein, shall be determined by the Authority.
