Section 12 in Bihar Integrated Check-Post Authority Act, 2011
12. Fund of Authority and its investment.
(1)The Authority shall have the power to establish its own fund and all receipts of the Authority shall be credited thereto and all payments by the Authority shall be made therefrom.(2)Subject to the provisions of this Act, the Authority shall have the power to spend such sums as it thinks fit to cover all administrative expenses of the Authority or for purposes authorised by this Act and such sums shall be treated as expenditure out of the fund of the Authority.(3)All moneys standing at the credit of the Authority which cannot immediately be applied as provided in sub-section (2), shall be -(a)deposited in the State Bank of India or any such Scheduled bank or banks or other public financial institutions subject to such conditions as may, from time to time, be specified by the Government;(b)invested in the securities of the Government or in such manner as may be prescribed.
