Section 13 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
13. Fund of the Authority.
(1)The State Government shall constitute a fund to be known as the Rajasthan Lakes Development Authority Fund to which shall be credited all moneys received by the Authority, including -(a)such amount of contribution to be made by the State Government yearly or in such instalments in each year as it may determine in accordance with the projects or schemes included in the State Plan and under appropriation duly made in this behalf;(b)such other moneys as may be paid to the Authority by the State Government, Central Government or any other authority or agency by way of grants, loans, advances or otherwise;(c)all moneys borrowed by the Authority including loans to be raised from the financing institutions;(d)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source ; and(e)all donations received by the Authority.(2)The Authority may keep in saving or deposit account with any Scheduled Bank or any Co-operative or other Bank approved by the State Government in this behalf, such sum of money out of its Fund as may be determined by the Authority and any money in excess of the said sum shall be invested in such manner as may be determined by regulations.(3)Such accounts shall be operated by such officer of the Authority as may be authorised by it by regulations.
