Section 9 in The Sri Aurobindo Memorial Act, 1972.
9. The Society fund.
(1)The Society shall have a fund to be called the Sri Aurobindo Samiti Fund, to which shall be credited-(a)all sums of money paid or granted by the State Government, either as contributions for the maintenance of the property of the Society referred to in section 7 or for discharging the functions of the Society referred to in section 8,(b)all other sums of money received by the Society, and(c)all income derived from any property owned or managed by the Society.(2)The Fund shall become vested in the Society and shall be under the control, and be held in trust for the purposes, of the Society.
